GITESH GHANSHYAMBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP and Mr. Kirit R.Chaudhari, learned advocates waive service of notice of Rule on behalf of respective respondents. Rule is fixed forthwith.

(2.) The party-in-person, Gitesh Ghanshyambhai Raval, is before this Court in revisional jurisdiction under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure (for short 'Cr.P.C.') making a prayer to quash and set aside the order dtd. 28/11/2018 passed by Additional Chief Judicial Magistrate, Kheralu in Criminal Case No.194 of 2017.

(3.) The petitioner as an accused, party-inperson submitted that he has been charge-sheeted under Sec. 297, 337 and 338 of the Indian Penal Code and Sec. 177, 184 and 134 of the Motor Vehicles Act for the alleged accident dtd. 5/9/2016 at about 19 Hours.