VIRENDERSINH SHRICHIRANJILAL RANGA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State and learned advocate Mr. P.V. Patadiya waives service of notice of rule for and on behalf of the respondent no.2.

(2.) By way of present application, applicant has requested to quash and set aside the order dtd. 4/9/2019 passed by learned Additional Chief Judicial Magistrate, Court No. 21, Vadodara in Criminal Case No. 35156/2019 and discharge the present applicant from the Criminal Case No. 31156/2019 pending before the court of learned Additional Chief Judicial Magistrate, Court No.21, Vadodara.

(3.) Brief facts of the present case are as under: