BISU DEVAYAT VARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Rathin P. Raval for the applicant and learned APP Ms. Maithili Mehta for the respondent-State. Though served, none has appeared on behalf of respondent No.2.

(2.) By way of the present application, the applicant herein has prayed for quashing of the complaint being Criminal Inquiry No.03/2012, which is pending before the learned Judicial Magistrate First Class, Vadiya, District- Amreli.

(3.) Learned advocate Mr. Rathin P. Raval submitted that the respondent No.2 filed a complaint being M.Case. No.01/2010 on 3/12/2010, wherein, the applicant herein is arraigned as accused No.1 for the charges under Ss. 406 , 420 , 465 , 467 , 468 , 471 and 120B of the Indian Penal Code.