JIGAR SEVANTILAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties.

(2.) By way of this application, the applicant has prayed for condonation of delay of 368 days occurred in preferring the application.

(3.) Learned advocate for the applicant submits that the order under challenge is the one where the process has been issued under Sec. 204 of Cr.P.C. under Sec. 420, 465, 467, 468 and 471 of the IPC against accused no.1 and 3. Learned advocate Mr. Sudhanshu Jha for the applicant submitted that the Revision Application of Sanyambhai Rupeshbhai Shah being Criminal Revision Application no.1329/2023 is admitted and states that the issue raised by the present applicant as well as Sanyambhai Rupeshbhai Shah would require joint consideration of the Court.