ASHOKKUMAR KIRTANLAL DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on the respondents.

(2.) By way of this Application under Article 227 of the Constitution of India, petitioners seek direction to quash the order dated 20/2/97 whereby the learned Magistrate granted remand for four days, which has been confirmed by the order of the learned Sessions Judge dated 5/3/1997.

(3.) It is alleged that, against the petitioners, a case has been registered for offence u/s 453, 459, 380 and 114 IPC. A complaint has been lodged by none else but by the brother of the accused. It is stated that there is a civil dispute between the parties.