LAWS(GJH)-2010-8-516

SAMAR NATH Vs. STATE OF GUJARAT

Decided On August 27, 2010
SAMAR NATH Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The petitioner is the original accused. He seeks quashing of criminal case No. 1182/2009 (here-in-after referred to as 'the said complaint') pending before the learned JMFC, Sanand.

(2.) Briefly stated facts are as follows:

(3.) Appearing for the petitioner, learned senior Counsel Shri Mihir Thakore with Shri Manav Mehta contended that: