HAJRABIBI MUSTUFAKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. L. B. Dabhi as well as learned advocate Mr. Chintan Acharya waive service of notice of Rule for the respondent No.1 - State as well as respondent No.2 - original complainant, respectively.

(2.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the order of conviction dtd. 16/7/2021 passed by the JMFC, Umreth in Criminal Case No.35 of 2020.

(3.) Heard learned advocate Mr. Siddharth Dave for the applicant, learned APP Mr. L. B. Dabhi for the respondent No.1 - State and learned advocate Mr. Chintan Acharya for respondent No.2.