HASMUKHBHAI HIRABHAI SIDDHPURA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicant has prayed to quash and set aside the impugned judgment and order dtd. 31/1/2020 passed by the learned Additional Sessions Judge, City Civil Court, Ahmedabad in Criminal Appeal No. 686 of 2018 as well as judgment and order dtd. 4/12/2018 passed by the learned Additional Chief Metropolitan Magistrate, Court No. 32, Ahmedabad in Criminal Case No. 3200003/15 and further prayed to release the applicant on bail pending proceedings.

(2.) Heard learned advocate for the respective parties and learned APP for the respondent-State.

(3.) When the matter was called out, learned advocate for the applicant was not present to assist the Court through video conferencing.