HANIF USMANBHAI KALVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicants -original accused persons call in question the legality and validity of the order dated 31.12.2012 passed by the learned Additional District Judge & Additional Sessions Judge, Bhavnagar below exhibit -7 in the Sessions Case No.58 of 2010, by which, the learned Judge rejected the application exhibit -7 filed by the applicants with a prayer to discharge them from the offence under section 307 of the Indian Penal Code.

(2.) The facts giving rise to this application may be summarized as under:

(3.) Being dissatisfied, the applicants have come up with this application.