JAYESH KANAIYALAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Monali Bhatt waives service of Rule on behalf of the respondent No.1 State. Taken up for final disposal today with consent.

(2.) Present petition under Article 226 and 227 of the Constitution of India is preferred to assail the order dated 29.05.2019 passed by the learned Additional Chief Metropolitan Magistrate, Court No.23, Ahmedabad and also the order dated 06.08.2019 passed by the learned Judge, City Civil & Sessions Court, Bhadra, Ahmedabad in Criminal Revision Application No.246 of 2019.

(3.) Heard Mr. Sanjay Prajapati, learned advocate for the petitioner and Ms. Monali Bhatt, learned APP for the respondent State.