MAHADEV SALES AGENCY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. S.P. Kotia for the petitioners and learned APP Mr. Soham Joshi for the respondent-State. Though served, none remained present for the respondent No.2

(2.) Instant petition is filed for the following reliefs:-

(3.) The present petition has been filed by the petitioners for quashing and setting aside the order dtd. 4/10/2016 passed by the learned Chief Judicial Magistrate, Bhavnagar, below Exh.1 in Criminal Case No. 2943/2015, whereby the said case was transferred from the Court of Chief Judicial Magistrate to the District Court, Bhavnagar. Upon transfer, the case was renumbered as D.R.C.M. Case No. 2/2016.