HEMANTBHAI GAURISHANKAR VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend is granted.

(2.) Learned advocate for the applicant has produced the Additional Paper Book, which is taken on record.

(3.) The applicant has challenged the impugned judgment and order dated 18.04.2011 passed by learned Additional Chief Judicial Magistrate, Gandevi in Criminal Case No. 2784 of 2004 as well as impugned judgment and order dated 20.11.2019 passed by learned 2nd Additional Sessions Judge, Navsari in Criminal Appeal No. 20 of 2011.