LALITBHAI @ CHAKUBHAI RAMJIBHAI PAVANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of rule for respondent No.1 State of Gujarat and Mr. Y.V. Vaghela, learned advocate waives service of notice of rule for respondents No.2 and 3.

(2.) HAVING regard to the facts of the case, with the consent of the learned advocates for the parties, the matter is taken up for hearing today.

(3.) THE facts of the case stated briefly are that the respondent No.3 herein had lodged a complaint on 17th March, 2008 which was registered as Rajkot Malaviyanagar Police Station I C.R. No.89/08 against certain unknown persons alleging commission of the offence punishable under sections 365 and 114 of the Indian Penal Code. Subsequently, it appears that the name of the petitioner has been revealed as an accused in the matter.