SACHINBHAI GOPALBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present special criminal application has been preferred by the applicant " original accused No.3 under Article 227 of the Constitution of India read with section 482 of the Criminal Procedure Code to quash and set aside the impugned judgment and order dated 12.7.2007 passed by the learned Principal Civil Judge and JMFC, Borsad below Exh.6 in Criminal Case No.1869 of 2003 arising out of the FIR being C.R. No.257/2002 registered at Borsad Police Station, Borsad, District: Anand by which the learned trial Court has rejected the said application submitted by the petitioner to discharge him.

(2.) Though served, nobody appears on behalf of the respondent No.2- original complainant.

(3.) Criminal complaint came to be registered against the petitioner and others with Borsad Police Station being C.R. No.257/2002 by one Subhashbhai Barot respondent No.2 herein for the offence punishable under Sections 143, 337 of IPC and U/s. 135 of Bombay Police Act read with Section 127 of the Representation of People Act.