PRAVINSINH SOMAJI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved by the order of issuance of process passed by the learned JMFC, Prantij in Criminal Inquiry Case No. 7 of 2009, the petitioner has preferred the present petition.

(2.) Criminal Inquiry Case No. 7 of 2009 arises out of the complaint filed by one Rajusinh Dhulsingh Makwana as the father of the deceased, for offence under Section 302 of the Indian Penal Code. In substance the say of the complainant is as under :

(3.) Heard Mr. S.K. Patel learned advocate for the petitioners.