HARISH I JINDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend as per the Draft Amendment.

(2.) RULE. Learned counsel appearing for the respondent, original complainant, and learned A.P.P. Mr.Dipen Desai waive service.

(3.) The petitioners, original accused persons, have approached this Court under Section 482 of the Code of Criminal Procedure with the prayer to set aside F.I.R. dated 01.12.2006 registered as I-C.R.No.123 of 2006 in Dahod Town Police Station, Dahod, according to which offences punishable under Sections 143, 186, 188 and 504 of the Indian Penal Code were alleged to have been committed. Admittedly, the substance of allegation was that the petitioners obstructed and humiliated the complainant, Chief Officer of Dahod Municipality, and the president of that Municipality.