BHAVEN DHANSUKHBHAI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr. Jay A. Mehta, waives service of notice of rule for and on behalf of respondent No. 2.

(2.) By way of present application, applicant has prayed to quash and set aside the impugned judgment and order dtd. 6/12/2021 delivered by learned 5th Additional Sessions Judge, Bharuch below Exh. 23 in Criminal Appeal No. 03 of 2019.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.