RASIKBHAI SHAMBHUBHAI KAKADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Reeta Chandarana, learned Additional Public Prosecutor waives service of notice of rule on behalf of the first respondent and Mr. Harish Soni, learned advocate waives service of notice of rule on behalf of the second respondent.

(2.) HAVING regard to the facts of the case and with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) BY this petition under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code), the petitioners seek quashing of the first information report registered vide DCB Police Station, Surat city M. Case No.3 of 2005 as well as all proceedings pursuant thereto.