IMRANKHAN IMAMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application fled under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for following substantial relief:

(2.) Necessary facts giving rise to fling of the present application are stated to be as under:

(3.) In the aforesaid facts, the applicants have prayed for quashing and setting aside the impugned FIR and consequential proceedings arising out of the aforesaid FIR and the order of conviction.