KETANBHAI POPATLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973 (for short "the Code"), the applicants-original accused, seek to invoke the inherent powers of this Court, praying for quashing of the proceedings of Criminal Case No. 1383 of 2002, pending in the Court of the learned Metropolitan Magistrate, Ahmedabad, Court No. 16.

(2.) The facts giving rise to this application may be summarized as under:-

(3.) As noted above, the learned Metropolitan Magistrate has issued process only of the offence punishable under Section 406 of the IPC and not Section 420 of the IPC.