SUBHASHCHANDRA I PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr. Manan Mehta, Ld. APP and Mr. Hardik Dave, Ld. Advocate for respondent nos. 1 and 2 respectively.

(2.) Heard Learned advocates for the parties and perused the record.

(3.) Considering the fact that the matter is pending for admission since 2011, it has been taken up for final hearing with the consent of learned advocates for the parties, more particularly when interim relief is operating since last five years against further proceedings of criminal trial and thereby some proceedings are pending though the subject matter is quite clear, whereby the complaint certainly needs to be quashed at -least qua present petitioner if at all not for all the accused shown in the FIR.