RAMESHKUMAR SOMABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the criminal complaint under Section 494, 495 and 376 of Indian Penal Code, which has been lodged with Kadi Police station being C.R. No.429 of 2000.

(2.) THE brief facts of the case are as under :

(3.) HEARD the learned counsels for the parties.