RAISKHAN AZIZKHAN PATHAN Vs. SESSION JUDGE - DESIGNATED COURT

JUDGEMENT

(1.) BY way of the present Criminal Appeal u/s. 341 of the Code of Criminal Procedure, the appellant herein has challenged the judgement and order dated 09/11/2011 passed below Exh.989 in Sessions Case No.275 of 2002 by learned Sessions Judge, Designated Court, Mahesana, by which, learned Sessions Judge has directed the Registrar, District and Sessions Court, Mahesana to make a complaint in writing for the offences punishable under Sections 177 and 182 of the Indian Penal Code against the present appellant, by exercising powers u/s.340(1) of the Code of Criminal Procedure,1973.

(2.) BRIEF facts, arise from the record of the case, are as under:

(3.) ON the other hand, Mr.J.M.Panchal, learned Special Public Prosecutor appearing on behalf of the respondent- State submitted that the order dated 20/12/2012 passed by learned Additional Sessions Judge, Mahesana rejecting the application filed by the appellant u/s.311 of the Code of Criminal Procedure, is not under challenge, an appropriate order may be passed.