DILIPSINH ARJUNSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Bhavik Somani, learned advocate states that he has instructions to appear for and on behalf of the original complainant - respondent no.2 and he will file h is vakalatnama before the Registry. Registry is directed to accept his vakalatnama.

(2.) Rule returnable forthwith. Mrs. Krina Calla, learned APP and Mr. Somani, learned advocate waives service of notice of Rule for and on behalf of respondent Nos. 1 and 2 respectively.

(3.) By this application under Articles 226 and 227 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, the petitioner has sought quashing of the judgment and order dtd. 14/10/2021 passed in Criminal Case No. 3259 of 2016 by the learned 5 th Additional Judicial Magistrate, First Class, Himmatnagar, Sabarkantha, by which, the petitioner has been convicted for 6 months SI and also directed to pay Rs.34,400.00 as compensation to respondent no. 2 and in default, to undergo further SI for 3 months.