MANORATH REALITY PARTNERSHIP FIRM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring present application, applicants have requested to quash and set aside the process issued by learned Judicial Magistrate First Class, Ahmedabad in Criminal Case No. 26275 of 2021 and requested to quash and set aside the proceedings of Criminal Case No. 26275 of 2021 pending before the learned Judicial Magistrate at Ahmedabad.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the applicants.