VINOD BHAVANBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hetvi H. Sancheti on behalf of the applicant and learned APP Ms. Mehta on behalf of the respondent-State, learned Advocate Mr. R. J. Goswami on behalf of the respondent no. 2.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. R. J. Goswami would waive service of rule on behalf of the respondent no. 2.

(3.) By way this application, the applicant seeks for quashment of order dtd. 30/12/2017 passed in Criminal Revision Application No. 65 of 2017 by the 8th Additional Sessions Judge, Ahmedabad(Rural) confirming order of issuance of summons dtd. 4/3/2017 passed by the learned Additional Judicial Magistrate First Class, Ahmedabad(Rural) in Criminal Case No. 1907 of 2017.