HITESH RAMESHCHANDRA SANGANI Vs. FARHAN HUSENKHAN NAYAB

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent-State.

(2.) The applicant has challenged the impugned judgment and order dated 13.06.2019 passed by the Sessions Court, Junagadh in Criminal Appeal No.36 of 2018 as well as the judgment and order dated 16.05.2018 passed by the Chief Judicial Magistrate First Class, Junagadh in Criminal Case No.312 of 2016.

(3.) Heard learned advocate for the applicant and learned APP for the respondent-State. No notice is required to be issued to respondent no.1.