ASIAN PLYWOOD INDUSTRIES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. NabilKhan Pathan, learned advocate states that he has instructions to appear for the respondent no.2- original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(2.) Rule returnable forthwith. Mr. Manan Maheta, learned APP and Mr. Nabilkhan Pathan, learned advocate waive service of notice of Rule for and on behalf of respondent nos.1 and 2 respectively.

(3.) By this application filed under Sec. 482 of Cr.P.C., the applicant has sought quashing of the judgment and order dtd. 26/8/2021 passed by learned Judicial Magistrate First Class, Umreth in Criminal Case No.1084 of 2018 by which the applicant has been convicted for 10 months SI and also directed to pay Rs.1,01,221.00 to the complainant as a compensation.