AJAYKUMAR BHADOO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Criminal Misc.Application under Sec. 482 of the Code of Criminal Procedure, 1973 has been preferred by the applicants herein - original accused to quash and set aside the impugned complaint being Criminal Inquiry No.268 of 2012 lodged by the respondent No.2 and further prayed to quash all the proceedings initiated pursuant to the said complaint including the impugned order dtd. 22/5/2012 passed by the learned 2 nd Additional Chief Judicial Magistrate, Rajkot.

(2.) Facts leading to filing of the present petition in nut-shell are as under-

(3.) Being aggrieved and dissatisfied with the order passed by the learned Magistrate dtd. 22/5/2012 in Criminal Inquiry Case No.268 of 2012, the applicants - original accused preferred the present Criminal Misc. Application before this Court.