SUNIL ISHWARDAN GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In present petition under section 407 of Criminal Procedure Code, 1973 (hereinafter referred to as the Code ), the accused has prayed that the proceedings of Criminal Case No.458/2009 (wherein the petitioner is an accused) under section 499 read with section 500 of IPC pending against him at Jam-Khambhaliya may be transferred to the Court of learned Judicial Magistrate (First Class) at Gandhidham. The petitioner has prayed, inter alia, that:

(2.) The petitioner has, inter alia, claimed that the complainant (i.e. present respondent No.2) is working as Executive Engineer at Vadinar Port Oil Terminal and that he is working under Kandla Port Trust.

(3.) I have heard Mr.Dave, learned advocate for the petitioner and Mr.Vyas, learned advocate for the respondent at length and I have also considered the material on record.