CHINTAN K. TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioner has prayed to quash and set aside order dtd. 9/7/2015 passed by the learned Sessions Court, Gandhinagar in Criminal Revision Application No.16 of 2015.

(2.) Heard learned advocates for the respective parties.

(3.) Heard Learned Advocate Mr. Yash Joshi for the petitioner. Though process was served to Respondent No. 2, he did not remain present. I have also heard Learned APP.