PRADIPBHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. Rajesh G. Barot waives service of notice of rule for and on behalf of the respondent no2.

(2.) By way of present application, applicant has requested to quash and set aside the judgment and order dtd. 29/11/2021 passed by the learned 7th Additional Sessions Judge, Vadodara in Criminal Appeal No. 22 of 2020 as well as judgment and order dtd. 20/12/2019 passed by learned 6 th Additional Chief Judicial Magistrate, Vadodara in Criminal Misc. Application No. 1793 of 2014.

(3.) Brief facts of the present case are as under: