AMRUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted. The same shall be carried out forthwith.

(2.) Rule returnable forthwith. Ms. SS Pathak, learned APP waives service of notice of Rule for and on behalf of respondent No. 1.

(3.) By this application under Articles 226 and 227 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, the petitioner has sought quashing of the judgment and order dtd. 21/1/2021 passed by the learned Principal District Judge, Nadiad in PH Application No. 1 of 2021, whereby, the learned Judge has rejected the application and the judgment and order dtd. 12/3/2020 passed by the learned 4th Additional Chief Judicial Magistrate, Nadiad in Criminal Case No. 5854 of 20214, by which, the petitioner has been convicted for 1 year SI and also awarded compensation of Rs.16,99,504.00 to the petitioner and directed the petitioner to deposit the said amount within 30 days and in default, further for 3 months.