JIVRAJBHAI RAMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By these applications under Article 227 of the Constitution of India, the applicants-original accused persons, have prayed for the following reliefs :

(2.) At the outset, Mr.Hriday Buch, the learned counsel appearing for the applicants, submitted that he is pressing only the relief sought for with respect to the order passed by the learned JMFC, Bhavnagar, below Exh.209 dated 20th January 2017 in the Criminal Case No.7123 of 2010. He submits that other reliefs are not pressed.

(3.) It appears from the materials on record that the applicants herein are the original accused persons in the Criminal Case No.7123 of 2010 instituted by the respondent no.2 herein - original complainant for the offence punishable under Sections 348, 357, 503, 506(2) read with Section 34 of the Indian Penal Code.