AARIFKHAN AYYUBKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Anant Anand Singh, learned advocate states that he has instructions to appear for the respondent no.2 - original complainant and seeks permission to file his Vakalatnama for and on behalf of respondent no.2 with the Registry. Permission is granted. Registry is directed to accept the same.

(2.) Rule returnable forthwith. Ms. Shruti Pathak, learned APP and Mr. Anant Anand Singh, learned advocate waive service of notice of rule on behalf of the respective respondents. With the consent of learned advocates on both the sides, the matter is heard finally.

(3.) By this application under Article 226 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. 22.03.2021 passed by learned 2nd Additional Chief Judicial Magistrate, Himmatnagar in Criminal Case No.591 of 2014, by which, the petitioner has been convicted for 6 months SI and to make payment to the tune of Rs.17000.00 as fine to be paid to the original complainant and in default, further SI for 15 days was imposed.