KARTIKBHAI JASHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate appearing for the applicant in Criminal Revision Application No. 226 of 2025 has tendered a draft amendment. The same is allowed in terms of the draft. Amendment shall be carried out forthwith.

(2.) Rule, returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule for the respondent State.

(3.) The present group of revision applications arises from a common order passed by the learned 6 th Additional Sessions Judge, Ahmedabad, whereby the applications preferred by the present applicants seeking (i) condonation of delay in filing discharge applications under Sec. 250 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), and (ii) discharge from the offences alleged, came to be rejected.