SANDEEP VIPINCHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.I.M.Pandya, learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent No.1 State of Gujarat and Ms.Hetvi Sancheti, learned advocate waives service of notice of rule on behalf of respondent No.2.

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

(3.) BY this petition under Section 482 of the Code of Criminal Procedure, 1973 (the Code), the petitioners have prayed to quash and set aside the Charge framed against the petitioners vide order dated 27th March, 2006 passed below Exhibit 4 in connection with Sessions Case No.27 of 2006, now numbered as Criminal Case No.689 of 2006, and also the further proceedings thereof, pending in the Court of the learned Metropolitan Magistrate, Court No.5, Ahmedabad, qua the present petitioners.