VASURBHAI BHURABHAI BELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this Special Criminal Application filed under Article 227 of the Constitution of India, the petitioner prays to quash and set aside the order dtd. 22/8/2019 of the learned Judicial Magistrate First Class, Liliya framing additional charge under Sec. 376 of Indian Penal Code, 1860 and to set aside the order dtd. 30/12/2020 passed by learned Additional Sessions Judge, Savarkundala confirming the order of the Magistrate in the Criminal Revision preferred before him.

(2.) Heard learned counsel for the petitioner Mr. Jigesh K Shah and learned Public Prosecutor for the State.

(3.) Facts leading to the lis in this application may be stated as follows: