LAWS(GJH)-2023-8-744

PHULCHHAB DAILY NEWS PAPER Vs. STATE OF GUJARAT

Decided On August 23, 2023
Phulchhab Daily News Paper Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present petition is filed by the petitioner for quashing and setting aside the impugned order dtd. 6/3/2021 passed by the learned Judicial Magistrate, First Class, Jodia in Criminal Inquiry No.14 of 2019 (Old Criminal Inquiry No.1 of 2004), which came to be culminated into Criminal Case No.108 of 2021.

(2.) Brief facts giving rise to the present petition are as under:-

(3.) Heard Mr.Krunal Shahi, learned advocate for the petitioner, Ms.A. V. Patel, learned Additional Public Prosecutor for the respondent - State of Gujarat and Mr.P. V. Patadiya, learned advocate for the respondent - complainant. The respondent - complainant has filed the affidavit-in-reply.