PATEL PRATIKKUMAR NARESHBHAI Vs. PATEL KAMLESHBHAI JAYANTIBHAI

JUDGEMENT

(1.) Rule. Mr.Chintan K. Gandhi, learned advocate waives service of notice of rule for and on behalf of respondent No.1 and learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of present application, applicant has prayed to quash and set aside the order dtd. 18/9/2021 passed by the learned Sessions Judge, Sabarkantha at Himmatnagar in Criminal Appeal No.45 of 2021 and order dtd. 17/5/2021 passed by the learned Additional JMFC, Prantij in Criminal Case No.418 of 2018.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.