UMESH JASHVANTLAL MEHTA Vs. BHARATBHAI NATHABHAI GELANI

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of Rule for respondent No.2 State and learned advocate Mr.Mahesh Pujara waives service of notice of Rule for respondent No.1. Learned advocate Mr.Pujara is permitted to file vakalatnama in the Registry.

(2.) 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. 9/7/2019 passed by learned 11 th Additional Chief Judicial Magistrate, Surat in Criminal Case No.68491 of 2016 and the order dtd. 7/9/2021 passed in Criminal Appeal No.331 of 2019 by the learned 13th Additional Sessions Judge, Surat and all the other consequential proceedings arising out of the said judgment be quashed and set aside.

(3.) Heard learned advocate Mr.Shakeel Qureshi for the applicant, learned Additional Public Prosecutor Mr.L.B.Dabhi for respondent No.2 State and learned advocate Mr.Mahesh Purajar for respondent No.1.