STATE OF GUJARAT Vs. HARDIKBHAI HARSUKHLAL VADHER

JUDGEMENT

(1.) The respondent No.1, although served with the notice rule issued by this Court, yet has chosen not to appear before this Court either in person or through an advocate and oppose the present application.

(2.) By way of this application, the applicant-State seeks to invoke the extraordinary jurisdiction of this Court under Article 226 and supervisory jurisdiction under Article 227 of the Constitution of India so also inherent powers under Sec. 482 of the Code of Criminal Procedure, 1973, praying for quashing of the order dtd. 18/11/2017 passed by learned 9 th Additional Sessions Judge, Surat below Exh.4 in Criminal Misc. Application No.378 of 2017 and to confirm the order dtd. 25/9/2017 passed in relation to offence registered at Kamrej Police Station being III-C.R. No.421 of 2017 by the learned Judicial Magistrate, First Class, Kathor.

(3.) The facts giving rise to the present application may be summarized as under;