KIRANBHAI RAVISHAKAR BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS the petitioner Nos.2 and 5 have expired, Mr.B.B. Naik, learned Counsel appearing on behalf of the petitioners seeks permission to delete petitioner Nos.2 and 5. Permission as prayed for is granted.

(2.) PRESENT petition under Article 226 of the Constitution of India has been preferred by the petitioners ? original accused to quash and set aside the impugned proceedings being Criminal Complaint No.140 of 2003 pending in the court of learned Judicial Magistrate (First Class), Anand.