SUNIL KISHANCHAND VASWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for respondent No.1 State and learned advocate Ms.Shabnam Alvi waives service of notice of Rule for respondent No.2.

(2.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("the Code" for short) wherein the applicant has prayed that the judgment and order of conviction dtd. 14/9/2021 passed by learned JMFC, Kalol, Gandhinagar in Criminal Case No.1252 of 2019 and all the other consequential proceedings arising out of the said judgment be quashed and set aside.

(3.) Heard learned advocate Mr.Akshay Matani for the petitioner, learned Additional Public Prosecutor Mr.Hardik Soni for respondent No.1 State and learned advocate Ms.Shabnam Alvi for respondent No.2.