HASHMUKHBHAI KANTIBHAI GADHVI 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 and learned advocate Mr. Chintan K. Gandhi waives service of notice of rule for and on behalf of the respondent no.2.

(2.) By way of this application, applicant has requested to quash and set aside the order dtd. 26/11/2019 passed by learned Additional Chief Metropolitan Magistrate, Court No.13, Ahmedabad below application Ex. 6 in Criminal Case No. 22285 of 2017.

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