JASABHAI DEVABHAI BABAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this application under Section 482 of the Code of Criminal Procedure, 1973, ('the Code'), the petitioner seeks quashment of criminal complaint lodged before Bavla Police Station being M.Case No.2 of 2007.

(2.) THE facts of the case briefly stated are that the respondent No.2 -complainant had lodged a complaint before the learned Judicial Magistrate, First Class, Dholka pursuant to which the learned Judicial Magistrate had directed investigation by the police under the provisions of Section 156(3) of the Code and the same was registered as M.Case No.2 of 2007.

(3.) HEARD Ms.Shilpa Shah, learned advocate for the petitioner, Mr.L.B.Dabhi, learned Additional Public Prosecutor on behalf of respondent No.1 -state of Gujarat and Mr.Ashish Dagli, learned advocate for respondent No.2 -original complainant.