KANIYALAL SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned A.P.P. Mr. Mukesh Patel waives service on behalf of the respondent no.1-State.

(2.) This Criminal Revision Application is directed against the judgment and order dated 15th March, 2007 passed by the Additional Sessions Judge, Fast Track Court no.4, Ahmedabad City in Criminal Case no.321/2006 whereby the discharge application preferred by the petitioner-accused came to be rejected.

(3.) The present petitioner has been chargesheeted for the offence under Section 302 of the Indian Penal Code and in connection with the said charge-sheet Criminal Case no.321/2006 is pending before the Additional Sessions Judge, Fast Track Court no.4, Ahmedabad City. The present petitioner had submitted an application under Section 227 of the Criminal Procedure Code, 1973 for discharging him of the alleged offence. After hearing the parties of both sides and taking into consideration the papers of charge-sheet, the learned Sessions Judge rejected the said application against which the present petitioner has preferred this Criminal Revision Application.