YOGESHPARI ISHWARPARI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed for leave to appeal under Sec. 378(4) of the Criminal Procedure Code against the judgment and order dtd. 3/9/2022 passed by the Judicial Magistrate First Class & Additional Civil Judge, Una in Criminal Case No.63 of 2021.

(2.) Heard learned advocate Mr. H.J. Karathiya for the applicant.

(3.) Rule. Learned APP Ms. C.M. Shah for the respondent - State waives service of rule.