(1.) By way of this group of Special Criminal Applications under Articles 226 / 227 read with Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner - original accused begs to challenge the order dtd. 6/6/2022 passed in Preliminary Hearing Application, by which the learned Additional Sessions Judge, Gandhinagar at Kalol rejected the condonation of delay application in Criminal Revision Application filed against an order dtd. 3/9/2020 passed by the learned Additional Chief Judicial Magistrate, Kalol under Sec. 204 of the Cr.P.C. in a Criminal Case filed under Sec. 138 of the Negotiable Instruments Act, holding that Revision is not maintainable.
(2.) Short facts of the case can be stated as under :
(3.) I have heard Mr.Khsama K. Thakar, learned counsel for the petitioner, Ms.Moxa Thakkar, learned Additional Public Prosecutor for respondent No.1 - State and Mr.Abhisst Thaker, learned counsel for respondent No.2.
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