RAHUL KULDEEP SHARMA 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. 6/10/2022 passed by learned 2nd Additional Judicial Magistrate First Class, Ankleshwar.

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