HIRALAL MOTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Pancholi learned APP waives service of rule on behalf of the respondent-State.

(2.) Heard Mr. Shaurin Shah learned counsel for the petitioners and Mr. Pancholi learned APP for the respondent-State.

(3.) By means of filing this application under sec. 482 of Cr.P.C. the petitioners have prayed for quashing the crime registered against them in the Bharuch A-Division Police Station for the offence punishable under sec. 143, 147, 304 of IPC vide CR No. I-238/2001.