SHAMJI VALABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) for quashing and setting aside the order dtd. 27/12/2021 passed by the 4th Additional Sessions Judge, Gandhidham, Kutch in Criminal Appeal No.11 of 20211.

(2.) Looking to the issue involved in the present applications, learned senior counsel appearing for the parties jointly requested that these applications be finally decided at admission stage. As the issue involved and the order impugned in these applications is common, with the consent of the learned advocates appearing for the parties, both these applications are heard together and disposed off by this common order.

(3.) Heard learned senior advocate Mr.H.M.Parikh assisted by learned advocate Mr.Rashesh Parikh for the petitioner, learned senior advocate Mr.P.C.Kavina assisted by learned advocate Mr.D.K.Puj for respondent no.2 and learned APP Mr.Dabhi for respondent no.1-state.