RAJUBHAI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. K.P. Raval waives service of Rule for respondent No.1, State of Gujarat.

(2.) These are cross petitions. Petitioners of both petitions seek quashing of the respective complaints. In Criminal Miscellaneous Application No.1545/2010, petitioners original accused seek quashing of complaint being C.R. No.14/2010 dated 20.01.2010 filed, for offences punishable under Sections 323, 504, 506(2) read with section 114 of Indian Penal Code, before Gandhigram Police Station, copy of which is produced at Annexure A to the petition.

(3.) In Criminal Miscellaneous Application No.1596/2010, petitioners original accused seek quashing of complaint complaint being C.R. No.32/2010 dated 21.01.2010 filed, for offences under Sections 323, 324, 504 read with section 114 of Indian Penal Code, before Gandhigram Police Station, copy of which is produced at Annexure A to the petition.