JAYANTIBHAI MATHURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The matter is notified along with Criminal Misc. Application No. 5587 of 2009 at Sr. No. 28 in Board No. 1.

(2.) The present Revision Application is filed by the petitioners, Jayantibhai Mathurbhai Patel and two others, who are the original accused in CR No. 1-36/2007 at Kothamba Police Station. The petitioners have prayed that: 19a) Be pleased to quash and set aside the order dated September 23, 2008 in application below Exh. 2 in Sessions Case No. 118 of 2007 and order to discharge the petitioners in connection with the First information Report lodged with Kothamba Police Station, which is recorded as CR No: 1-36 of 2007, for the offences punishable under Sections 302, 504 and 114 of the Indian Penal Code read with Section 135 of the Bombay Police Act.

(3.) Heard learned advocate Mr. B. M. Mangukiya for the petitioners.