PRAGNESH HARIPRASAD PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pragnesh Hariprasad Parikh, applicant, original accused No. 2, has filed this Criminal Revision Application under Section 397 of the Code of Criminal Procedure (hereinafter referred to as "the Code") with a prayer that this Court may be pleased to quash and set aside the order dated 30.4.2007 passed by the City Sessions Court in Revision Application No. 176 of 2007. By the impugned judgement the learned Sessions Judge has directed that so far as the present applicant No. 2 is concerned, he should remain present before the Investigating Officer from morning 9.00 to evening 6.00 for two days, i.e. on 1.5.2007 and 2.5.2007 for interrogation. The learned Sessions Judge thereby partly allowed the Revision Application filed by the State against the order dated 5.4.2007 passed by the learned Chief Metropolitan Magistrate, Ahmedabad in CID Crime First Crime Register No. 1 of 2006- an application for remand. The learned Chief Metropolitan Magistrate by his order dated 5.4.2007 was pleased to reject the remand application filed by the CID Crime, Ahmedabad.

(2.) The facts giving rise to this Criminal Revision Application are as under:

(3.) Bhavanbhai Nathubhai Desai, original complainant (hereinafter referred to as "the complainant") had filed complaint on 17.10.2006 through his advocate before the learned Chief Metropolitan Magistrate, Court No. 13, Ahmedabad. In the said complaint it has been stated as under: