VIJAY SALES AGENCY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none has appeared on behalf of the private respondents.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-state.

(3.) This application is filed for Special Leave to Appeal against the acquittal recorded by the judgment and order dtd. 5/2/2021 passed by 5th Additional Chief Judicial Magistrate, Mahesana in Criminal Case No.7715 of 2018.