DEVDAS BABUBHAI MODI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner challenges the legality and propriety of the order dated 20th October, 2007 passed by the learned Judicial Magistrate First Class, Dhandhuka in Criminal Inquiry Case No. 53 of 2006 instituted pursuant to the private complaint lodged by respondent No.2 taking cognizance of offence punishable under Sections 406,420,114 and 120B of the Indian Penal Code against the present petitioner and two other family members of the petitioner.

(2.) The brief facts are needed to be capsulized hereunder:-

(3.) This Court has heard learned advocate Mr.Hariday Buch for the petitioners and learned APP Mr. Kartik Dave for the respondent No.1-State and learned advocate Mr. N.M.Kapadia for the respondent No.2.