BABUBHAI LALLUBHAI PARMAR Vs. VINODBHAI DURYODHAN SAVANT

JUDGEMENT

(1.) Learned advocate Mr.Jamilkhan Pathan submits that he has received instructions to appear for the original complainant. He 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) for quashing and setting aside the order dtd. 1/11/2021 passed by the concerned Magistrate Court passed in Criminal Case No.1463 of 2019.

(3.) Heard learned advocate Ms.Rauma for the applicant, learned advocate Mr.Pathan for the original complainant and learned APP Mr.Dabhi for respondent-state.