JERAM RANMAL CHOPDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nandish Thackar on behalf of the petitioners, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State and learned Advocate Ms. Shivangi Vyas on behalf of respondent no.2- original complainant.

(2.) By way of this petition the petitioners inter alia challenge an order dtd. 28/6/2012 passed by the learned Additional Judicial Magistrate First Class, Khambhalia issuing summons to the petitioners in a Criminal Inquiry No. 2 of 2011 preferred by the respondent no.2 -complainant, for offences punishable under Ss. 302 , 120B and 114 of the Indian Penal Code. The petitioners also challenge judgement and order dtd. 8/8/2017 passed by the learned 2nd Additional Sessions Judge, Devbhumi Dwarka at Khambhalia whereby the order passed by the learned Magistrate had been confirmed in Criminal Revision Application No. 70 of 2012.

(3.) Issue Rule. Learned Advocates waive service of rule on behalf of the respective respondents.