KISHOR BACHURAM KAPDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Aggrieved by the judgment and order passed by the learned Addl. Sessions Judge, Gandhidham at Kachchh (for short, 'the trial Court', Dated: 30.07.2016, in Criminal Misc. Application No. 7589 of 2016, whereby, the trial Court dismissed the application of the appellant original accused for filing a complaint under Section 340 of the Code of Criminal Procedure, 1973.

(2.) The brief facts leading to the filing of the present appeal are as follows:

(3.) This has aggrieved the appellant-accused, and therefore, he is before this Court with the following prayers: