SUDHABEN NAYANBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri K.P. Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1. Shri Nanvati, learned advocate waives service of notice of Rule on behalf of respondent Nos.2 to 4.

(2.) PRESENT Special Criminal Application has been preferred by the petitioner original complainant to transfer the Criminal Case No.3145/2009 from the Court of learned Chief Judicial Magistrate, at Vadodara to the Magistrate Court at Gandhinagar.