CHIRAG PRIYADAN SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor, Mr. L.B. Dabhi for respondent no. 1-State of Gujarat and learned advocate, Mr. Kaivan Dastoor for the respondent no. 2 waive service of notice of Rule.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India as well as under Sec. 482 of the Code of Criminal Procedure, in which, the petitioner has prayed for quashment of the impugned order dtd. 23/12/2021 passed by the learned Additional Chief Metropolitan Magistrate NIA Court No. 30, Ahmedabad in Criminal Case No. 51792/2018, whereby the learned Sessions Judge imposed cost of Rs.7,000.00 for granting an opportunity to submit written arguments.

(3.) Heard learned advocate, Mr. Mehul Mehta for the petitioner, learned advocate, Mr. L.B. Dabhi for the respondent no. 1-State of Gujarat and learned advocate, Mr. Kaivan Dastoor for the respondent no. 2.