SAMITKUMAR GOPALDAS SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.1-State.

(2.) By preferring this application, applicant has requested to quash and set aside the order dtd. 17/4/2023 passed by learned 4th Additional Judicial Magistrate First Class, Godhra at Panchmahals below Ex. 37 and suspend the sentence imposed upon the applicant vide order dtd. 17/4/2023 by learned 4 th Additional Judicial Magistrate First Class, Godhra at Panchmahals below Ex. 37 so that the applicant can prefer an appeal before the learned appellate court.

(3.) Heard learned advocates for the respective parties.