VERSI DHARAMSHI KATUA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present application, applicant has requested to quash and set aside judgment and order dtd. 17/9/2019 passed by Ld. Judicial Magistrate, First Class, Mandavi (Kutch) in Criminal Case No. 228/2007 as well as judgment and order dtd. 21/3/2022 passed by Learned 6th Additional Session's Judge, Bhuj-Kutch, in Criminal Appeal No. 37/2021.

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

(3.) Heard learned advocate for the applicant.