PRADIPBHAI TEHUMAL VISHWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jay K. Barot on behalf of the petitioner and learned Additional Public Prosecutor Mr. J.K. Shah on behalf of respondent no.1 - State. Learned Advocate Mr. Rahul Barot would submit that he has instruction to appear on behalf of respondent no.2- original complainant and he would be filing his Vakaltnama during course of the day.

(2.) Rule. Learned APP Mr. J.K. Shah waives service of rule on behalf of respondent no.1- State.

(3.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has prayed for quashing of order dtd. 12/2/2020 passed by the learned 4 th Additional Chief Judicial Magistrate First Class at Nadiad in Criminal Case No. 6737 of 2016, convicting the present petitioner and whereas the said order had been confirmed in Criminal Appeal No. 30 of 2020 by the learned 3rd Additional Sessions Judge Kheda at Nadiad vide judgement and order dtd. 30/11/2021.