PATEL VINAYKUMAR MANIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kaushal Jani, learned advocate on record for the applicant - original complainant, Ms. Mittal Patel, learned advocate on record for respondent No.2- original accused and learned Additional Public Prosecutor Mr. Bhargav Pandya appearing on behalf of respondent-State.

(2.) Rule. Learned advocates for the respective parties waives service of notice of rule on behalf of their respective respondents.

(3.) This is an application seeking leave to appeal filed under Sec. 378(4) of Cr.P.C. seeking permission of this Court to challenge the judgment and order dtd. 17/7/2021 passed by the learned 3rd Additional Chief Judicial Magistrate in Criminal Case No. 3236 of 2018.