ROHIT MULJIBHAI BALADANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Divyang Joshi, learned advocate has appeared for Mr. Popat, learned advocate for the applicant- original complainant.

(2.) Rule returnable forthwith. Ms.Bhatt, learned Additional Public Prosecutor waives service of Rule on behalf of the respondent State.

(3.) This application is filed seeking leave to appeal under Sec. 378(4) of the Code of Criminal Procedure against the judgment and order dtd. 3/3/2023 passed below Exh.1 whereby the learned Magistrate has proceeded to dismiss the complaint by resorting to Sec. 256 of the Code of Criminal Procedure.