SAMIRBHAI MADHUKANTBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C."), the petitioner - original accused begs to challenge the order dtd. 30/3/2022 passed below Exhibit : 290 in Sessions Case No.104 of 2016 with Sessions Case No.11 of 2017 with Sessions Case No.55 of 2019 with Sessions Case No.17 of 2021 pending before the learned 10th Additional Sessions Judge, Rajkot, whereby an application preferred by the accomplice - co-accused namely Samir Ishwarbhai Gandhi came to be declared as approver under Sec. 307 of the Cr.P.C.

(2.) Brief facts leading to filing of the present petition, in nutshell, can be stated as under:

(3.) Being aggrieved and dissatisfied with the aforesaid order dtd. 30/3/2022 passed by the learned Sessions Judge, Rajkot, the petitioner has approached this Court with the present petition challenging, inter alia, the order dtd. 30/3/2022 passed below Exhibit : 290 in Sessions Case No.104 of 2016 with Sessions Case No.11 of 2017 with Sessions Case No.55 of 2019 with Sessions Case No.17 of 2021 pending before the learned 10th Additional Sessions Judge, Rajkot.