JAYANTKUMAR CHHOTABHAI PATEL Vs. SHREYANS SHANTILAL SHAH

JUDGEMENT

(1.) HEARD the learned Senior Counsel Mr K J Shethna for the applicant. The brief facts of the case are as under:

(2.) THE present revisionist-Jayantkumar Chhotabhai Patel lodged a complaint before the learned Judicial Magistrate First Class, Vadodara against respondents No. 1 to 4 for the offencea punishable under sections 500, 34 and 114 of IPC. It is alleged in the complaint that the present petitioner was a reputed practising Advocate since 20 years in Vadodara. Before that he was practising in Africa. From Africa in 1970, he migrated to India and started practising in Vadodara. In 1973, a certificate was issued by the Government of Gujarat to work as Notary public.

(3.) NEWSPAPER Gujarat Samachar editions of which were published from Ahmedabad, Surat, Vadodara, Rajkot and Bombay and the number of subscribers of the said newspaper runs into 6 to 7 figures.