DURSINH KESARISINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Urvesh Prajapati, learned advocate states that he has instructions to appear for the respondent no.2-original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(2.) Rule returnable forthwith. Mr. Bhargav Pandya, learned APP and Mr. Urvesh Prajapati, learned advocate waive service of notice of Rule for and on behalf of respondent nos.1 and 2 respectively.

(3.) By this application filed under Sec. 482 of Cr.P.C., the applicant has sought quashing of the judgment and order dtd. 6/4/2022 passed by learned 3 rd Additional Civil Judge, Sabarkantha @ Himmatnagar in Criminal Case No.939 of 2016 by which the applicant has been convicted for 6 months SI and also directed to pay Rs.23,900.00 to the complainant as a compensation and in default, further SI for 3 months.