ARJANBHAI UKARDABHAI PANSAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short), the applicants pray for the following reliefs:

(2.) Rule. Learned APP waives service of notice of rule for respondent no.1 and learned advocate Mr.Nangesh waives service of notice of rule for respondent no.2.

(3.) The facts stated in the application are such that the complainant gave information that on 8/5/2018 when he was at marriage function, the applicant no.1 came with lathi in his hand along with the other applicants and told him that in past the complainant lodged the complaint against them bearing C.R.No.I-73 of 2017 and why he has not settled the matter with them and thereafter applicant no.1 tried to blow the lathi on him but he escaped and other two accused used abusive words and scolded him and thereafter, the other persons intervened, however, the applicants told him that if he will not settle the matter with them, they will kill him like his daughter and they left the place and therefore the complainant filed the impugned complaint on 10/5/2018.