JAYANTIBHAI RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent -State.

(2.) The brief facts of this case are as under:-

(3.) Being aggrieved by and dissatisfied with the order of issuance of process in the said complaint, the applicant has preferred this Criminal Misc. Application to quash and set aside the impugned complaint along with the order of issuance of process against him and all subsequent proceedings in connection thereof.