SHAILESHBHAI VITTHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule for and on behalf of respondent No.1, learned advocate Mr. Aditya Patel for and on behalf of respondent No.2 and learned advocate Mr. Suresh Bhatt for respondent Nos.3 to 9. With the consent of learned advocates appearing for the respective parties, present application is taken up for final hearing.

(2.) By way of present revision application under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (for short "CrPC"), the applicant has prayed for quashing and setting aside of the order dtd. 8/3/2023 passed below Exh.1 in P.H. No.1/2023 by the learned Principal District and Sessions Judge, Kheda at Nadiad upon the complaint made by the applicant, whereby the learned Sessions Judge has been pleased to dismiss the complaint filed against respondent Nos.2 to 9.

(3.) It appears that the present applicant filed a private complaint being P.H. No.1/2023 against respondent Nos.2 to 9 herein for the offence under Ss. 164, 165 and 120(A) of the Indian Penal Code, 1860 (for short "IPC") and Sec. 7, 7(A), 8, 9, 11 and 12 of the Prevention of Corruption Act, 1988 (for short "PC Act") which came to be dismissed by the learned Sessions Judge at the stage of preliminary hearing. Hence, present revision application is filed.