VASUMATIBEN KANTILAL KANSARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case, Rule, returnable forthwith. Learned Additional Public Prosecutor Mr.L.B. Dabhi wavies service of notice of Rule on behalf of respondent-State whereas learned advocate Mr.S.L. Vaishya waives service of notice of Rule on behalf of the original complainant.

(2.) By filing the present petition under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed for quashment of the Criminal Case No.121 of 2012 pending before learned Chief Judicial Magistrate, Palanpur as well as to set aside order dated 06th January, 2012 passed by learned Chief Judicial Magistrate, Palanpur.

(3.) Upon a complaint by respondent No.2 herein learned Chief Judicial Magistrate, Palanpur registered Criminal Inquiry Case No.42 of 2010 (Criminal Case No.121 of 2012). It was in respect of the shop property at Palanpur bearing city survey No.3383, 3384 and 3390. Those shop properties were purchased by father of accused Nos.1 to 4-the petitioners herein by registered sale deed dated 28th April, 1994 for a consideration of Rs.50,000/-.