STATE OF GUJARAT Vs. NATVARLAL PITAMBERDAS PATEL

JUDGEMENT

(1.) The applicant-complainant has preferred this application under section 482 of the Code of Criminal Procedure, 1973 {"CrPC" for brevity} for quashing and setting aside the order passed by the learned Additional Sessions Judge, Court no. 17, Ahmedabad in Criminal Misc. Application No. 827/2012 dated 06.03.2012 in Misc. Criminal Application No. 43 of 2002.

(2.) The facts leading to filing of the present application are as under;

(3.) Feeling aggrieved by the aforesaid order dated 06.03.2012, the applicant has preferred this application for quashment of the impugned order.