RAMANBHAI MANGALDAS PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Bhatt, learned advocate for the petitioner, Ms. Pathak, learned AGP for the respondent No.1 State, and Mr. Rawal, learned advocate for the respondent No.3.

(2.) IN present petition, the petitioner has prayed, inter alia, that: -

(3.) THE petitioner is aggrieved by the judgment and order dated 4.6.2014 passed by the learned Sessions Court in Appeal No.403 of 2012 whereby the learned Sessions Court has confirmed the order dated 9.10.2012 passed by the learned Metropolitan Magistrate in Criminal Misc. Application No.724 of 2012.