KUNTALBHAI PADAMKUMAR VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Mr. Manan Mehta for respondent no.1 - State of Gujarat and learned advocate, Mr. Digvijay Singh Bisht for learned advocate, Mr. Bhunesh Rupera for respondent no.2 - original complainant waive service of notice of rule.

(2.) By way of preferring present application under Articles 226 and 227 of the Constitution of India as well as under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC" for short"), the applicant has prayed for quashment of impugned proceedings being Criminal Case No.1001/2015 and the order passed thereon by the learned Additional Chief Metropolitan Magistrate, Court No.35, Ahmedabad qua the applicant.

(3.) Heard learned advocate, Mr. Tatvdeep Jani for the applicant, learned APP Mr. Manan Mehta for the respondent no.1 - State of Gujarat and learned advocate, Mr. Digvijay Singh Bisht for learned advocate, Mr. Bhunesh Rupera for respondent no.2 - original complainant.