NISHITH R BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR .K.P.Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.1 and Mr.Rajesh Kanani, learned advocate for Mr.Ashvin Panchal, 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, with the consent of the learned advocates for the parties, the matter is taken up for final hearing today.

(3.) THE respondent No.2 herein had lodged a complaint before the Naranpura Police Station which was registered as I -C.R.No.210 of 2008 for the offences under Sections 406, 420 and 114 of the Indian Penal Code. The main dispute was that the complainant had paid Rs.3,55,000/ - to the petitioners for securing admission in Facility Management Course in the U.K. However, though such admission was not secured, the petitioners had not returned the said amount.