NAYANSINH CHHATRASINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application filed under Sec. 482 of the Criminal Procedure Code (for short, 'Cr.P.C.') for quashing and setting aside the private complaint bearing Criminal Case No.3174 of 2014 (then Criminal Inquiry No.50 of 2011) filed on 10/6/2011 by the Respondent No.2 - complainant before the learned Chief Judicial Magistrate, Bharuch, wherein, learned Court, vide an order dtd. 30/7/2014 had issued the process under Sec. 204(1)(B) of 'Cr.P.C.'.

(2.) Brief facts arising from the petition are as under:

(3.) Learned Court after recording the verification of the complainant and his son has called for the Report from the Dy.S.P. under Sec. 202 of Cr.P.C. vide an order dtd. 10/6/2011.