HITESH HIMMATLAL JOBANPUTRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr.Anil H. Rathod, waives service of notice of rule for and on behalf of respondent No.2.

(2.) By way of present application, applicant has prayed to quash and set aside the impugned judgment and order dtd. 25/2/2022 passed by the learned 15th Additional Sessions Judge, Surat in Criminal Appeal No.166 of 2018 and the judgment and order dtd. 5/5/2018 passed by the learned 10th Additional Senior Civil Judge and A.C.J.M., Surat in Criminal Case No.14197of 2013.

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