JAY CHANDRAKANT JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this application filed under Sec. 482 of the Criminal Procedure Code, 1973 (CrPC), the applicant challenges the legal validity of the order dtd. 21/9/2019 of the learned Additional Sessions Judge, Ahmedabad passed in Criminal Revision Application No. 460 of 2018 dismissing the said revision and confirming the order of the trial Court dismissing the application filed by the applicant under Sec. 239 of CrPC seeking discharge from the criminal case that is filed against him.

(2.) Heard, the learned counsel for the applicant and the learned Additional Public Prosecutor for the respondent - State.

(3.) The facts leading to the lis in this application may briefly be stated as follow: