ATEEV VRAJLAL GALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Akash A. Singh, learned counsel for and on behalf of the applicant.

(2.) This application is filed under Article 226 and 227 of the Constitution of India read with Sec. 482 of Cr.P.C. to quash the proceedings of criminal case no.7696 of 2019 pending before the 5th Additional Chief Judicial Magistrate at Gandhinagar. The applicant herein has also challenged the order dtd. 15/10/2022 whereby, during the cross-examination of the complainant, the trial Court has denied the permission to ask the certain questions to be asked to the complainant.

(3.) After arguing for some time, the learned counsel on instructions, does not press the relief with respect to quashing of the criminal case, and he is pressing the only relief pertaining to denial of the permission, certain questions to be asked to the complainant. In that view of the matter, the relief claimed in terms of para-10(b) and (c) stands dismissed.