ANIL MOHANBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) Heard learned advocate Mr. Mukund Thakkar appearing for Mr. P.P. Majmudar, learned advocate on record for the applicant.

(3.) This is an application preferred under Sub-Sec. (4) of Sec. 378 of Criminal Procedure Code, 1973, challenging the judgment and order of acquittal dtd. 25/1/2023 passed by learned Additional Judicial Magistrate First Class, Bharuch in Criminal Case No.4595 of 2021.