SHANKARBHAI GANPATBHAI AAHIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Application, the Applicant - Original Appellant seeks to invoke the revisional powers of this Court under Sec. -397 r/w. Sec. 401 of the Code of Criminal Procedure, 1973 for quashing and setting aside of judgment and order dtd. 29/6/2022 passed in Criminal Case No. 181 of 2018 by the learned Judicial Magistrate First Class, Ahawa and judgment and order dtd. 9/5/2023 in Criminal Appeal No. 5 of 2022 passed by the learned Additional Sessions Judge, Navsari.

(2.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of respondent No.1- State of Gujarat.

(3.) Learned Advocate Mr. Rishabh R. Jain appears and states that he has received instructions on behalf of Respondent No.2 - Original Complainant. He states that he will be filing his appearance during the course of the day. He has placed on record the Affidavit in support of the Revision Application for and on behalf of the Respondent No.2 - Original Complainant which is ordered to be placed on record.