JAIKISHAN RAMESHCHAND KESWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, the applicant has prayed to quash and set aside the impugned order dtd. 4/4/2022 passed by the learned Additional Sessions Judge, City Civil and Sessions Judge, Ahmedabad in Criminal Appeal No.277 of 2021 as well as the order dtd. 20/12/2021 passed by the learned Additional Chief Metropolitan Magistrate, Court No.17, Ahmedabad, below Exhs.23 and 27 in Criminal Misc. Application No.5128 of 2018.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicant, learned advocate for the respondent nos. 2 and 3 as well as learned APP for the respondent no.1-State.