SANJAY KASHIRAM GOYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Counsel Shri N.K. Pahwa for learned Advocate Shri Nandish H. Thackar for the applicants, learned APP Ms. Moxa Thakkar for the respondent No.1 - State and learned Advocate Shri S.S. Panesar for the respondent No.2 - original complainant.

(2.) Rule. Learned APP Ms. Moxa Thakkar waives service of Rule on behalf of the respondent No.1 - State and learned Advocate Shri S.S. Panesar waives service of Rule on behalf of the respondent No.2 - original complainant. With consent of the parties, this application is taken up for final hearing today.

(3.) By way of this application, the applicants seek quashing of criminal complaint being C.R. No. I - 10 of 2017 registered with Nilambaug Police Station, Bhavnagar, for the offences punishable under Ss. 406, 420 and 409 of Indian Penal Code, dtd. 27/1/2017. It appears that vide an order dtd. 6/3/2017, this Court while issuing Notice upon the respondents had directed that the investigation may continue further and whereas no coercive action shall be taken against the present applicants herein.