SANJAYBHAI KANAIYALAL DHOLAKIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Bhavik P. Shah, learned advocate states that he has instruction to appear on behalf of respondent no.2 - original complainant and seeks permission to file vakalatnama. Permission to file vakalatnama is granted, the same be accepted.

(2.) Rule. Learned APP waives service of notice of Rule on behalf of the respondent - State and Mr. Bhavik P.Shah, learned advocate waives service of notice of Rule on behalf of the respondent no.2.

(3.) By way of this application, the applicant - revisionist challenges the order of conviction passed in Criminal Appeal No.573 of 2022 by 13th Additional Sessions Judge, Surat, whereby the Court has confirmed the order of conviction and sentence passed by 8th Additional Chief Judicial Magistrate, Surat in Criminal Case No.15290 of 2020.