BANKIMCHANDRA NAVINCHANDRA PANDYA Vs. KINJAL

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.2-State and learned advocate Mr. hasit H. Joshi waives service of notice of rule for and on behalf of the respondent no.1.

(2.) By preferring present petition, petitioners have requested to quash and set aside the judgment and order dtd. 31/7/2021 passed by learned Additional Sessions Judge, City Civil and Sessions Court, Ahmedabad in Criminal Appeal No. 134 of 2019.

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