MUKESH JAGDISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner-accused has filed this revision Application under Section 397 read with Section 401 of the Code of criminal Procedure, 1973 ["the Code" for short] and challenged the order dated 25. 01. 2008 passed by the learned additional Sessions Judge, Fast Track court No. 1, Bharuch, below application, exhibit 69 in Sessions Case No. 88 of 2006.

(2.) THE petitioner-accused is being prosecuted for the offences punishable under Sections 376, 342, 506 (2) and 306 of the Indian Penal Code pursuant to the F. I. R. registered with Nabipur Police Station at c. R. No. I-49 of 2006 on 27. 06. 2006.

(3.) I have heard Mr. K. R. Joshi, learned advocate for the petitioner-accused and Mr. K. C. Shah, learned Additional Public prosecutor for the respondent-State, at length and in great detail. I have also gone through the paper-book produced by the learned advocate for the petitioner-accused.