NIRMALABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, the applicants have requested to quash and set aside the judgment and order dtd. 17/7/2022 passed by learned 2nd Chief Judicial Magistrate, Dahod in Criminal Misc. Application No. 226 of 2009 as well as judgment and order dtd. 8/11/2022 passed by learned 4th Additional Sessions Judge, Dahod in Criminal Appeal No. 16 of 2012.

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

(3.) Heard learned advocates for the respective parties.