BHIMAJI GIRDHARIJI MALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates appearing for the parties.

(2.) RULE .

(3.) THE challenge in this petition is the order passed by the Revisional Court on 29.2.2008 in Criminal Revision Application No.12/2008 by the learned Additional Sessions Judge, Banaskantha at Deesa, by which the learned Magistrate is directed to take the Criminal Case on register of the Court below and to give number to such criminal case and to issue summons against the petitioners -original accused under Sections 302, 323, 504 and 114 of the Indian Penal Code.