JAYANTKUMAR MOTICHAND DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT application under Section 482 of the Code of Criminal Procedure has been preferred by the petitioners-original accused to quash and set aside the private complaint being Criminal Case No.216 of 2000 filed by the respondent no.2 against the petitioners before the learned JMFC, Rajkot dated 18.5.2000.

(2.) THE facts leading to the present Criminal Miscellaneous Application in nutshell are as under:

(3.) IN view of the above and for the reasons stated above and without further expressing anything on merits in favour of either parties and further investigation is yet to be carried out by the concerned INvestigating Officer and is required to be sent to learned Magistrate, which is yet to be considered by the learned Magistrate, present application is hereby dismissed/ disposed of. Rule discharged. Ad-interim relief, if any, stands vacated forthwith.