SAMIRKUMAR CHANDUBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicants have requested to quash and set aside the judgment and order dtd. 30/12/2022 passed by the learned 2nd Additional Sessions Judge, Gir Somnath Veraval in Criminal Appeal No. 19 of 2022 as well as judgment and order dtd. 8/8/2022 passed by learned Judicial Magistrate, Talala below Ex. 32 passed in Criminal Misc. Application No. 27 of 2019.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicants.