SONI ANILKUMAR PRAHLADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India r/w Sec. 482 of the Cr.P.C, the petitioner - accused has approached this Court for the following reliefs :

(2.) Short facts as can be gathered from the memo of petition, stated as under :

(3.) Feeling aggrieved by the aforesaid, the petitioner approached the learned Sessions Judge, Patan by way of Criminal Revision Application No.196 of 2021. The said Criminal Revision Application, after having heard the parties, the learned Sessions Judge, Patan has rejected by way of judgment and order dtd. 24/3/2022.