KANAKSINH JASUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioners herein have prayed for the the following reliefs:-

(2.) Heard Mr. Umang Vyas, the learned advocate for Mr. Tatvadeep Jani, learned advocate appearing for the petitioners and Ms. Vrunda C. Shah, the learned Additional Public Prosecutor appearing for the respondent - State.

(3.) At the outset, Mr. Umang Vyas, the learned advocate for Mr. Tatvadeep Jani, learned advocate appearing for the petitioners submitted that the impugned complaint arraigning the applicants herein with the charges under Sec. 186 of the Indian Penal Code is barred as per Sec. 195(1)(a) of the Code of Criminal Procedure. Mr. Umang Vyas, the learned advocate for Mr. Tatvadeep Jani, learned advocate appearing for the petitioners has placed reliance on the order dtd. 17/8/2015 passed in Special Criminal Application (Quashing) No.2908 of 2015 and the order dtd. 8/12/2015 passed in Criminal Misc. Application (For Quashing and Set aside FIR/Order) No.23009 of 2015.