ILENKUMAR VINODCHANDRA PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Pratik Advani submits that he has received instructions to appear for the respondent no.2-original complainant. He is permitted to file vakalatnama in the Registry.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for respondent No.1 State and learned advocate Mr.Pratik Advani waives service of notice of Rule for respondent No.2.

(3.) 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. 9/12/2021 passed by learned J.M.F.C., Dahegam, in Criminal Case No.344 of 2018 and all the other consequential proceedings arising out of the said judgment be quashed and set aside.