ABBASBAIG HABIBBAIG MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.P.J.Malkhan for the applicant and learned A.P.P.Mr. K.P.Raval for the respondent-State.

(2.) Rule. Mr. K.P.Raval, learned A.P.P. waives service of rule on behalf of the respondent-State. With the consent of the learned Counsel appearing for the parties, the matter is taken up for final hearing and disposal today.

(3.) This Criminal Revision application filed under Secion 397 & 401 of the Code of Criminal Procedure is directed against the judgment and order dated 2-9-2004 passed by the learned Addl.Sessions Judge, Ahmedabad City, in Sessions Case no.245 of 2004 below Exh.6 whereby the application for discharge preferred by the accused no.3-the present applicant under Section 227 of the Criminal Procedure Code, 1973 came to be rejected.