PRAKASHBHAI BABUBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Notice of admission returnable forthwith. Learned APP Ms.Patel as well as learned advocate Mr.Pathak waive service of notice of admission on behalf of the respondent No.1 and 2 respectively. With the consent of parties, this appeal is decided finally.

(2.) Since the issue raised in the these appeals are similar, they are being decided by a common judgment. The facts of Criminal Appeal No.1923 of 2024 are taken for the purpose of adjudication.

(3.) This appeal is preferred by the appellant-original complainant against the order passed by the learned 8th Additional Civil Judge and Judicial Magistrate First Class, Surat in Criminal Case No.8720 of 2019 dtd. 13/5/2023 acquitting the respondent-accused by exercising the powers in special sitting i.e Lok Adalat.