JIGNESHBHAI MAHENDRABHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. M.R. Mengde, learned Additional Public Prosecutor and Mr. S.N. Gajendrakar, learned advocate, waive service of Rule for respondent Nos. 1 and 2 respectively.

(2.) With the consent of the parties, the matter is taken up for final hearing.

(3.) The applicants have prayed to quash and set aside the proceedings of Criminal Case No.738 of 2004 pending before 5th Civil Judge (S.D.) & JMFC, Ahmedabad (Rural).