DILIPBHAI BHAGWANDAS ASWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP and learned Advocate Mr. Bhamare waive service of notice of rule on behalf of respective parties. By consent, rule is fixed forthwith.

(2.) Heard learned advocates for respective parties.

(3.) The revisionist is the original complainant in a proceeding under Ss. 406, 420 and 114 of the Indian Penal Code, which was before the learned Chief Judicial Magistrate, Anand, in Criminal Case No.2403 of 2018, wherein the accused, husband and wife, came to be acquitted by an order dtd. 30/12/2019.