Gujarat High Court
Balwantsinh Khengaji Jadeja vs V. B. Rathod Or His Successor In Office & on 22 December, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/7289/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 7289 of 2015
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BALWANTSINH KHENGAJI JADEJA....Applicant(s)
Versus
V. B. RATHOD OR HIS SUCCESSOR IN OFFICE & 1....Respondent(s)
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Appearance:
MR YN RAVANI, ADVOCATE for the Applicant(s) No. 1
APP for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 22/12/2015
ORAL ORDER
It appears from the materials on record that the First Information Report was registered in the year 2010. It appears that the applicant herein had preferred a discharge application before the trial Court. Such discharge application was rejected by the learned Chief Judicial Magistrate, Bhuj - Kachchh vide order dated 07.08.2015. Mr. Ravani, the learned counsel appearing for the applicant would like to prefer a Revision Application before the Sessions Court challenging the order passed by the learned Magistrate rejecting the discharge application. This application is accordingly disposed of.
(J.B.PARDIWALA, J.) chandresh Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Dec 24 01:58:18 IST 2015