DIPTIBEN JAYESHBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present Criminal Revision Applications preferred under Section 401 read with section 397 of Code of Criminal Procedure, 1973 the applicants seeks to challenge the orders passed by the trial Court and all these Criminal Revision Applications arise out of common issues, they are decided by this common judgment. Criminal Revision Application No.140 Of 2010:

(2.) Present application is directed against the order passed by learned Additional Sessions Judge, Ahmedabad (Rural) Mirzapur, Ahmedabad, in Criminal Revision Application No.29 of 2009 dated 18.12.2009, whereby the learned Sessions Judge granted the said application by quashing and setting aside the order passed by the learned Chief Judicial Magistrate, Ahmedabad (Rural), Mirzapur, below Exhibit 15 in Criminal Case No.9377 of 2004 dated 25.5.2007, whereby the learned trial Judge has granted discharge application of the applicant and ordered to be discharged the applicant in connection of the offences under Sections 304, 418, 420, 120-B and 114 of the Indian Penal Code and under Sections 3(2)(c)(d), 7(2)(i)(ii) and Section 42 of the Gujarat Flat Owners Association Act.

(3.) Facts in short are as under: