AMARSINH RAMSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Article 226 of the Constitution of India as well as under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks quashment of the order impugned dtd. 12/5/2017 passed below Exh.7 in Criminal Case No.3 of 2016 pending before the learned Judicial Magistrate, First Class, Khambhat, which is arising from the charge-sheet submitted in connection with the FIR being C.R.-I No.14 of 2015 registered with the Khmabhat City Police Station for the offences punishable under Ss. 406, 465, 467, 468, 471 and 114 of the Indian Penal Code, for discharge under Sec. 239 of the Code of Criminal Procedure, 1973 and the proceedings itself as well as quashment of the order impugned dtd. 11/10/2021 passed in Criminal Revision Application No.5 of 2020 (Old Criminal Revision Application No.99 of 2017) by the Sessions Court, Khambhat.

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

(3.) It is noted that the applicant was enlarged on regular bail by the learned Sessions Court.