RAJESH RAMKISHAN GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Ankit Y. Bachani for the applicant - original complainant and learned advocate Mr. H.J. Dholakia for the respondent No.2 - original accused.

(2.) Rule returnable forthwith. Learned APP waives service of Rule on behalf of the respondent No.1 - State and learned advocate Mr. Dholakia waives service Rule on behalf the respondent No.2.

(3.) This is an application seeking leave to appeal filed by the applicant challenging the order of acquittal dtd. 22/4/2022 passed by the learned 3rd Additional Judicial Magistrate First Class, Palanpur, in Criminal Case No.4930 of 2019.