SAMIRBHAI MADHUKANTBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of original accused No.1, of India as well as this petition, the petitioner, who is under Sec. 227 of the Constitution under Sec. 482 of the Code of Criminal Procedure, 1973, has preferred this petition before this Court for quashment of the impugned order dtd. 18/1/2023 passed below Application Exh.387 in Sessions Case No.104 of 2016 with Sessions Case No.11 of 2017 with Sessions Case No.55 of 2019 with Sessions Case No.17 of 2021 by the learned 6th Additional Sessions Judge, Rajkot, whereby the learned Sessions Court has rejected the Application Exh.387 preferred under Sec. 91 of the Code of Criminal Procedure, 1973, for the purpose of obtaining relevant and important documents, which are not forming a part of the charge- sheet. While rejecting the Application Exh.387, the learned Sessions Court has imposed a penalty of Rs.5,000.00 to the petitioner.

(2.) The short facts of the leading to filing of the present petition are epitomized as under :

(3.) Heard learned advocates.