MRUGESH VINODCHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By invoking extraordinary jurisdiction of this Court Under Articles 226, 227 of the Constitution of India read with Sec. 482 of Cr.P.C. the applicant - original accused No.8, has called in question the legality and propriety of the orders passed by the Courts below whereby the discharge application filed on the technical ground of law has been dismissed by the trial Court and the same is upheld by the revision Court.

(2.) The facts germane to dispose of his application may briefly stated as follows:-

(3.) This Court has heard Mr.B.B. Naik, learned Senior Counsel assisted by Mr.Ekant Ahuja, Mr.Mehul Sharad Shah, learned Counsel and Ms. C. M. Shah, learned APP for the respective parties.