BHAVESH GAJANANDBHAI PUROHIT 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. 10/5/2023 passed by learned Additional Civil Judge and Additional Chief Judicial Magistrate, Jasdan below Ex. 31 and to suspend the sentence imposed upon the applicant vide order dtd. 10/5/2023 by learned Additional Civil Judge and Additional Chief Judicial Magistrate, Jasdan below Ex. 31 so that the applicant can prefer an appeal before the learned appellate court.

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