SANDIPBHAI BHANUBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present application, applicant has requested to quash and set aside the judgment dtd. 21/3/2022 passed by learned Additional Chief Judicial Magistrate, Gondal in Criminal Misc. Application No. 667 of 2023 as well as judgment and order dtd. 2/12/2022 passed by learned 5th Additional Sessions Judge, Gondal in Criminal Appeal No. 7 of 2022(Common order passed in Criminal Appeal No. 7 of 2022 and Criminal Appeal No. 11 of 2022).

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

(3.) Heard learned advocate for the applicant.