NAYAN HARISHBHAI KANAKHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Shah, the learned APP, waives service of notice of rule for and on behalf of the respondents.

(2.) By this application under sec. 482 of the Code of Criminal Procedure, 1973, the applicants-original accused Nos.1 and 2 seek to invoke the inherent powers of this Court praying for quashing of the proceedings of Criminal Case No.6535 of 2015 pending in the court of the learned 11 th Additional Chief Judicial Magistrate, Jamnagar arising from the first information report being C.R. No.II-471 of 2015 registered at the Jamnagar City 'A' Division Police Station, Jamnagar for the offence punishable under Sec. 186, 332, 353 read with sec. 114 of the Indian Penal Code.

(3.) The case of the prosecution, in brief, is as under: