TEHMUL BURJOR SETHNA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioner has challenged the order dtd. 14/8/2024 passed by learned Additional Sessions Judge, Court No.4, City Civil and Sessions Court, Ahmedabad below application Exh.13 in Criminal Appeal No.564 of 2023 by which the learned Sessions Judge has rejected the application Exhibit 13 filed by the petitioner under Sec. 391 of the Code of Criminal Procedure,1973 corresponding to Sec. 432 of the Bharatiya Nagarik Suraksha Sanhita, 2023 praying for recording further evidence and/or direct it to be taken by the trial Court.

(2.) The facts leading to filing of the present petition can be summarized as under :-

(3.) Mr. Zubin Bharda, learned advocate appearing for the petitioner made the following submissions :-