VINUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates Mr. Brij Sheth waives rule for respondent No.2 and learned APP waives rule for the respondent State.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the petitioners prayed to quash and set aside criminal case No. 8278 of 2018 qua the petitioners, pending before the Ld. CJM, Rajkot.

(3.) Brief facts of the case are as under:-