HARSHIKABEN SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of filing this Special Criminal Application under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the legal validity of the impugned order dtd. 3/1/2015 passed by the learned Judicial Magistrate, First Class, Anand, whereby he has forwarded the complaint filed by respondent no.2 to the concerned police under Sec. 156 (3) of the Criminal Procedure Code with a direction to register an FIR and to investigate the case and to submit his report.

(2.) Heard Mr.D.C.Dave, learned Senior Counsel for the petitioner and Ms.Jyoti Bhatt, learned APP for the respondent- State and Mr.S.I.Nanavati, learned Senior Counsel for the second respondent.

(3.) Concise statement of facts leading to the lis, relevant for disposal of this application, is stated as follows:-