GOOD LUCK PRINTING PRESS 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 Mr.Amit Bhavsar 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. 27/12/2021 passed by learned Additional Judicial Magistrate First Class, Himmatnagar in Criminal Case No.142 of 2020 and all the other consequential proceedings arising out of the said judgment be quashed and set aside.

(3.) Heard learned advocate Mr.Kumar Trivedi for the petitioner, learned Additional Public Prosecutor Mr.Ronak Raval for respondent No.1 State and learned advocate Mr.Amit Bhavsar for respondent No.2.