KULDEEPSINH BHAGVATSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the petitioner who is Police Inspector.

(2.) By way of this Revision Application under Sec. 397 read with Sec. 401 of Cr.P.C., the petitioner has prayed to quash and set aside the order dtd. 10/6/2022 passed by the learned Sessions Judge, Vyara, Tapi in Cr.M.A.No.210 of 2022 to the extent of which adverse remarks and observations made against the petitioner and thereby expunge the adverse remarks made against the petitioner.

(3.) Brief facts of the case are as under :-