ARVINDBHAI BHAGABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India with Sec. 482 of the Criminal Procedure Code 1973, the petitioner has prayed for the following reliefs.

(2.) In nutshell, it is the case of the petitioner that though huge amount was allegedly borrowed by the son of the petitioner, merely because of the presence of the petitioner, the petitioner has falsely been implicated by arraigning as accused in the FIR. For that, after filing of the chargesheet, the petitioner preferred an application for discharge before the court of learned Chief Judicial Magistrate, Surat which was rejected vide order dated

(3.) 2.2018 by learned Chief Judicial Magistrate, Surat in Criminal Case No.48937 of 2016. The aforesaid order was carried in revision by the petitioner by way of filing Criminal Revision Application No.45 of 2018. However, vide order dtd. 17/6/2019, learned Additional District Judge, Surat confirmed the aforesaid order and rejected the revision application preferred by the petitioner. Therefore, being aggrieved and feeling dissatisfied by the aforesaid both the orders, the petitioner has preferred the present petition. 3. Heard Mr.Hriday Buch, learned advocate with Mr.Mehta, learned advocate for the petitioner, Mr.Maithli Mehta, learned APP for the respondent State and Mr.Daifraz Havewalla, learned advocate for respondent No.2 - original complainant.