NAYNABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Sec.482 of the Code of Criminal Procedure has been filed by the petitioner for quashing of the complaint being I.C.R.No.476 of 2009 registered with Umra Police Station.

(2.) A complaint was filed by the present respondent No.2 against the petitioners before Umra Police Station for the offences punishable under Secs.465, 467, 468, 384, 120-B and 114 of IP Code. At the end of investigation, police filed the charge sheet against the petitioners. According to the petitioners, not a single document terming to be false document or forged document is recovered from the petitioners and, since no case is made out against them, this petition is filed for quashing of the said complaint.

(3.) Heard learned advocate for the petitioners, Mr.R.J.Goswami, learned APP, Mr.L.R.Pujari for the respondent No.1-State and learned Senior Counsel, Mr.P.M. for Mr.A.B.Munshi for the respondent No.2.