PATHAN FEROZKHAN ALAFKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge in this application is made by the applicant under Articles 226/227 of the Constitution of India to the impugned judgment and order dtd. 30/7/2021 passed by the learned 6 th Additional Sessions Judge, Mehsana in Criminal Revision Application No.69 of 2019, whereby the Sessions Court, being a Revisional Court, has rejected the application and confirmed the order dtd. 6/8/2019 passed by the learned trial Court i.e. Additional Chief Judicial Magistrate, Kadi in Criminal Inquiry No.23 of 2012, whereby the learned trail Court has rejected the application under Sec. 203 of the Code of Criminal Procedure, 1973, which was for lodging the complaint against the present respondents No.2 to 6 under Ss. 427, 447 and 120B of the Indian Penal Code.

(2.) The brief facts of the present case are as under :

(3.) Heard learned advocates.