JASHVANTSINH SHIVAJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This is an application by the applicant - original complainant under Sec. 378(4) of the Code of Criminal Procedure, 1973, seeking leave of this Court to present an appeal against the judgment and order of acquittal, passed by the learned Additional Chief Judicial Magistrate, Deesa dtd. 6/8/2021 in Criminal Case No. 793 of 2018.

(3.) Heard, learned advocate Mr. Nirav K. Padhiyar for the applicant and learned APP Mr. HD Mehta for respondent - State and perused the impugned judgment and order of the trial Court. Respondent No.2, though served not remained present.