ARVINDBHAI NATHABHAI BORKHATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, the respondent No. 2 has chosen not to appear before this Court.

(2.) Rule. Learned APP waives service of notice of rule for the respondent - State.

(3.) By way of present application, the applicants have to quash and set aside the impugned order dtd. 18/1/2024 passed by the learned 8th Additional Sessions Judge, Rajkot in Criminal Misc. Application No. 4561 of 2023.