GHELABHAI CHHAGANBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. K.P. Raval, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.1 State of Gujarat and Mr. Paresh Darji, learned advocate waives service of notice of rule on behalf of respondent No.2 original complainant.

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

(3.) THE facts stated briefly are that the respondent No.2 herein had lodged a First Information Report being Sarkhej Police Station I C.R. No.143 of 2007 alleging commission of offences punishable under sections 406, 420, 467, 468, 471, 477, 34 and 120 -B IPC against the present petitioners.