KEVIN HARIBHAI VACHHANI Vs. SMITABEN

JUDGEMENT

(1.) The present Criminal Revision Application is directed against the order dtd. 6/7/2022 passed below Exh.7 in Criminal Misc. Application No.84 of 2022 by learned Judicial Magistrate, First Class, Bhayavadar whereby the learned Magistrate was pleased to reject the application Exh.7 preferred by the present applicant.

(2.) The short facts giving rise to the present application are as under.

(3.) Learned Magistrate, after hearing the parties, was pleased to reject the application Exh.7 filed by the present applicant. Being aggrieved by the impugned order, the applicant has approached this Court by way of preferring the present Criminal Revision Application under sec. 397 read with Sec. 401 of the Criminal Procedure Code 1973 (for short "the Code").