PARTH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent - State.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, wherein the petitioner has prayed that the order dtd. 23/9/2021 passed by the concerned Sessions Court in Criminal Misc. Application No.5165 of 2021 be quashed and set aside.

(3.) Heard learned advocate for the petitioner and learned APP Mr. Ronak Raval for the respondent - State.