HARISHBHAI BANSILAL SHARMA Vs. SURESHKUMAR VITTHALBHAI MEHTA

JUDGEMENT

(1.) Mr. Viral J. Vyas learned advocate states that he has received instructions to appear for and on behalf of the respondent no.1 and sought permission to appear on behalf of the respondent no.1. Permission; as sought for; stands granted. He shall file his Vakalatnama before the Registry forthwith. Registry shall accept the same.

(2.) Rule returnable forthwith. Learned advocate Mr. Viral J. Vyas waives service of notice of rule for and on behalf of the respondent No.1 and learned APP waives service of notice of rule for and on behalf of the respondent no.2.

(3.) By way of present application, the applicant has requested to quash and set aside the judgment and order dtd. 5/2/2021 passed by learned 2nd Additional Chief Judicial Magistrate, Anand in Criminal Case No. 106 of 2018 as well as judgment and order dtd. 4/7/2022 passed by learned 4 th Additional Sessions Judge, Anand in Criminal Appeal No. 72 of 2021.