VALLABHBHAI LALJIBHAI PAMBHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Special Criminal Application under Articles 226 and 227 of the Constitution of India r/w Ss. 437 and 439 of the Cr.P.C., the petitioner has approached this Court for the following reliefs :

(2.) Short facts of the case can be stated as under :

(3.) I have heard Mr.N.D. Nanavati, learned Senior Counsel assisted by Mr.Yash Nanavati, learned counsel appearing for the petitioner and Mr.J.K.Shah, learned Additional Public Prosecutor for the respondent - State.