ATUL CHANDUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicant has challenged the impugned judgment and order dtd. 1/6/2019 passed by learned Additional Judicial Magistrate First Class, Halol in Criminal Case No. 1395 of 2018 which was confirmed by learned 5th Additional Sessions Judge, Panchmahal at Halol vide order dtd. 20/9/2019 in Criminal Appeal No. 12 of 2019.

(2.) The facts of the present case are summarized as under:

(3.) Heard learned advocate for the applicant.