MAHESHSINH VIKRAMSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed for leave to appeal under Sec. 378(4) of the Criminal Procedure Code against the judgment and order dtd. 26/6/2022 passed by the learned Additional Civil Judge and JMFC, Anjar in Criminal Case No. 1084 of 2016.

(2.) Heard learned advocate Mr. Abhaykumar P.Shah for the applicant.

(3.) Rule. Learned APP Ms. Jirga Jhaveri for the respondent - State waives service of rule.