NITINBHAI MATHURDAS THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel appearing for the parties and Ms.N.V. Joshi, ld.APP, appearing on behalf of the respondent-State.

(2.) Rule. The formal service of Rule is waived by Ms.N.V. Joshi, ld.APP, on behalf of the respondent no.1 and Mr.A.H.Shah for respondent no.2. The Rule is fixed forthwith on consent.

(3.) Invoking jurisdiction of this Court, the petitioners have approached this Court for quashing the complaint being Criminal Inquiry Case No.299 of 2004 and the order dated 1st September, 2004, passed in Criminal Inquiry Case No.299 of 2004, by the ld.Chief Judicial Magistrate, Rajkot, for the offences punishable under Section 406, 420 and 114 of the Indian Penal Code.