GIRISH BALKRISHNA GARG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Aftabhusen Ansari, learned advocate appearing for the applicants, Ms. Maithili D. Mehta, learned Additional Public Prosecutor appearing for the respondent No.1 - State and Ms. Roopal R. Patel, learned advocate appearing for the respondent No.2.

(2.) By way of present application, the applicants have prayed for the following reliefs :-

(3.) By way of present application, the applicants herein have prayed for quashing of criminal case being Criminal Case No.47918 of 2017 pending before the Chief Metropolitan Magistrate Court No.36, Ahmedabad, wherein process has been issued pursuant to the complaint filed by the respondent No.2 on 26/7/2017, which is duly produced on record at page No.9 Annexure-A and the order issuing process dtd. 6/9/2017 passed below Exh.1 is duly produced on record at page No.14.