(1.) Rule. Shri KT Dave, learned APP waives service of Rule on behalf of respondent No.1 State and Shri PG Vaghela, learned advocate waives service of Rule on behalf of respondent No.2 original-complainant. With consent of the learned advocates appearing for the parties the matter is taken up for final hearing today.
(2.) By way of this application under Section 482 of the Code of Criminal Procedure the applicants original-accused have prayed for an appropriate order to quash and set aside the impugned complaint being M. Case No. 18/2007 registered with Deesa police station.
(3.) Criminal Case No. 132/2007 has been filed by respondent No.2 herein original-complainant in the court of learned JMFC, Deesa for offences punishable under Section 365, 504, 506(2) read with Sec. 114 of the Indian Penal Code and in the said complaint the learned JMFC, Deesa passed order on 14.8.2007 directing the P.I., Deesa Rural police station for holding enquiry under Section 156(3) of the Cr.P.C. and thereafter the said complaint was sent to the Deesa Rural police station which was registered as 'M. Case No. 18/2007 on the file of Deesa police station. Being aggrieved and dissatisfied with the same the applicants herein original-accused have preferred the present application under Section 482 of the Code of Criminal Procedure.