PRAJAPATI KANUBHAI MAFABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms.DipenChaudhary, learned advocate states that she has received instructions to appear for and on behalf of respondent no.2 and she shall file her Vakalatnama before the Registry. Registry is directed to accept the same.

(2.) Rule returnable forthwith. Respondents waive service of Rule.

(3.) By this application under Articles 226 and 227 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, the petitioner has prayed to quash and set aside the order dtd. 9/5/2022 passed by the learned 7 th Additional Chief Judicial Magistrate First Class, Mehsana in Criminal Case No.1489 of 2021 as well as order dtd. 23/9/2022 passed by the learned Additional Sessions Judge, Mehsana in Criminal Appeal No.182 of 2022.