HARUNBHAI YUSUFBHAI MOJNIDAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petitions, petitioners have prayed to quash and set aside the impugned judgment and order dtd. 10/2/2017 passed by the learned 5th Additional Sessions Judge, Godhra, Camp- Lunawada in Criminal Revision Application No.78 of 2013 as well as order dtd. 5/9/2013 passed by the learned Judicial Magistrate First Class, Santrampur in Criminal Misc. Application No.100 of 2009.

(2.) Heard learned advocates for the respective parties.

(3.) Facts are extracted from Special Criminal Application No.3291 of 2018 are as under: