MUKUNDRAI CHANDUBHAI AMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate Mr.A.D. Shah for the petitioner and Mr.K.P. Raval, learned APP for the respondent ­ State.

(2.) THE petitioner ­ accused has filed an application before the trial Court on 18.11.2010 to discharge himself from the charges levied against him. The trial Court has, vide impugned order dated 11.3.2011 below such application at Exh.8 in Criminal Case No.1671 of 2010, rejected the request of the petitioner ­ accused to discharge him from the charges.

(3.) THEREFORE , before framing the charge the Court must apply its judicial mind on the material placed on record and must be satisfied with the commitment of offence by the accused was possible.