DEVENDRA BALUBHAI GHOTKULE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application, under Sec. 482 of the Criminal Procedure Code, 1973 is filed by the petitioner challenging the order dtd. 13/1/2021 passed in Criminal Misc. Application No.43 of 2020 by the learned 5th Additional Chief J.M.F.C., Valsad and impugned order dtd. 17/9/2021 passed in Criminal Revision Application No.55 of 2021 by 5th Additional Sessions Judge, Valsad, whereby the trial court has rejected the applications filed by the petitioner.

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

(3.) At the request of learned advocates appearing for the respective parties, this matter is taken up for final disposal.