BHAVESHKUMAR PRAVINCHANDRA PATIRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned APP Mr. K.P. Raval waives service of rule on behalf of respondent No.1 ­ State and learned Advocate Mr. Y.N. Ravani, waives service of rule on behalf of respondent No.2.

(2.) BY way of the present Revision Application under Sections 397 and 401 of the Code of Criminal Procedure, 1973, the applicants have challenged the judgment and order dated 10.10.2012, passed by the learned Special Judge, CBI Court No. 4, Ahmedabad, by which the learned Special Judge has rejected the application filed by the present applicants to hand over certain original documents with regard to the title of certain immovable properties which belongs to the present applicants so that they can avail loan by depositing the same with the Rajkot Nagrik Sahkari Bank Limited, having its address at Bupendra Road Branch, Rajkot.

(3.) LEARNED Advocate Mr. B.N. Limbachia, appearing for the applicants submitted that the present applicants are the purchasers and the applicants want to submit the aforesaid original documents with the Rajkot Nagrik Sahkari Bank Limited, Rajkot, for the purpose of availing loans from the said bank against the immovable property which they have purchased.