DAMARAM BINJARAM JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(2.) The present revisionist has challenged the impugned judgment and common order dtd. 23/5/2022 passed by the learned Judge, Court No.25, City Civil and Sessions Court, Ahmedabad in Sessions Case No.19 of 2020, whereby, the application preferred by the applicant seeking discharge under sec. 227 of the Code of Criminal Procedure, 1973.

(3.) Heard learned advocates for the parties.