S G MUNIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. K.C. Shah, learned APP appears and waives the service of notice of rule on behalf of respondent No.1 whereas Mr. Yogesh Lakhani, learned advocate appears and waives the service of notice of rule on behalf of respondent No.2.

(2.) By means of filing this petition under Section 482 of the Code of Criminal Procedure, 1973 ('the Code' for short), petitioners who are Police Officials at the relevant time serving in District Kachchh at Bhuj, have prayed to quash and set aside the Criminal Complaint bearing Inquiry Case No.72 of 1999 arising out of M. Case No.21 of 1999 of Bhuj Town Police Station and also prayed to quash and set aside the judgment and order dated 11/10/2001 passed in Criminal Revision Petition No.2 of 2001 by the learned Sessions Judge, Kachchh at Bhuj and also the order dated December 30, 2000 passed in M. Case No.21 of 1999 (Criminal Inquiry No.72 of 1999) by the Judicial Magistrate, First Class, Kachchh at Bhuj rejecting "C" Summary report filed by the investigating officer and taking cognizance of offence u/s. 306 and 114 of the Indian Penal Code ('IPC' for short) against the petitioners.

(3.) The brief facts giving rise to this petition are as under: