KAMLESHBHAI R DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners by way of this application under Section 482 of the Criminal Procedure Code, 1973 ('the Code' for short) have challenged the order dated 09.02.2010 passed below Exh:130 in Criminal Case No.5143 of 1997 by JMFC, Rajkot and confirmed by the Additional Sessions Judge, Fast Track Court, Rajkot, in Criminal Revision Application No.20 of 2010 vide order dated 07.04.2011.

(2.) THE facts arising out of the application are as under:-

(3.) IT is a matter of record that the present petitioners filed their objections being Exh:141 before the Magistrate, Rajkot on 21.11.2007, however, the Magistrate vide order dated 09.02.2010 was pleased to allow the application at Exh:130 and issued process against the present petitioners.