GULAMMIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule on behalf of respondent No.1 - State.

(2.) The present application is filed for seeking following reliefs:

(3.) Brief facts as per the case of the applicant in this application are as such that on 30/3/2018 the complainant had travelled from Siddhpur, District Patan to village:- Meta for settling the case which was filed earlier by the complainant wherein, it is reflected from the compliant that the applicant No.1 had informed him to come at hotel Taj as there is a crowd in village and therefore settlement talks would not be possible. Thereafter it is alleged that the applicants along with some unknown persons came with deadly weapons and alleged to have abused the complainant by caste as well as beaten him. It is further alleged that one Abbas Assamdi had snatched a golden chain as well as one abbas rasul had taken out an amount of 10580/- from his pocket. It is in this manner the aforesaid written compliant came to be registered against the applicants. Hence, the applicants prefers this application for quashing and setting aside the Criminal Complaint lodged before Chapi Police Station being C.R-I No. 10 of 2018.