MANISH @ RAJU DEVSHIBHAI CHOVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant-original accused calls in question the legality and validity of the order dated 06.01.2018 passed by the 10th Addl. Sessions Judge, Surat in the Criminal Revision Application No.457 of 2017, by which, the Revisional Court rejected the revision application filed by the applicant herein thereby affirming the order passed by the 10th Addl. Civil Judge and Addl. Chief Judicial Magistrate, Surat dated 16.12.2017 rejecting the default bail application filed in connection with the first information report being C.R. No.I-31 of 2017 registered with the Rander Police Station, Surat for the offence punishable under sections 465, 467, 468, 471, 413, 465 read with 114 of the Indian Penal Code.

(2.) It appears from the materials on record that the first information report being C.R. No.I-31 of 2017 came to be registered on 11.03.2017 with the Rander Police Station, Surat for the offence punishable under section 379 of the Indian Penal Code.

(3.) On 26.09.2017, the Investigating Officer filed a report before the learned Magistrate for adding the offences punishable under sections 465, 467, 468, 471, 413 read with 114 of the Indian Penal Code in the first information report.