KUMBHAR GANESHBHAI KALABHAI Vs. STATE OF GUJARAT.

JUDGEMENT

(1.) RULE . Mr. LB Dabhi, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondentState.

(2.) THIS application is filed under Section 439 of the Code of Criminal Procedure in connection with FIR registered as C.R. No. I32 of 2012 with Vav Police Station, Banaskantha for the offences punishable under Sections 465,467,471,504,506(2) and 114 of the Indian Penal Code.

(3.) HEARD learned advocates for the respective parties and considered the civil litigations pending before the civil court for declaration declaring that the second saledeed is null and void.