THAKOR GABHUSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicant has requested to quash and set aside the order dtd. 22/7/2022 passed by the learned Special Judge, (ACB), District: Mahesana passed in the application preferred below Exhibit 40 under Sec. 227 of the Criminal Procedure Code, 1973 seeking discharge of the present applicant from the Criminal Case being Special ACB Case No. 9 of 2017 pending before the Court of Learned Special Judge, (ACB), Mahesana and requested to discharge the present applicant from the Criminal Case being Special (ACB) Case No. 9 of 2017 pending before the Court of Learned Special Judge (ACB), Mahesana.

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

(3.) Heard learned advocate for the applicant.