BABARSINH GANPATSINH CHAUHAN 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 -State of Gujarat and Mr.M.G.Pandya, 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 respondent No.2 herein had lodged a complaint before the learned Judicial Magistrate First Class, Savli being Inquiry Case No.1 of 2007. By an order dated 11th December, 2007, the learned Judicial Magistrate First Class, Savli had directed investigation under Section 156(3) of the Code of Criminal Procedure, 1973, ('Cr.P.C.') pursuant to which the same was registered as Savli Police Station M.Case No.1 of 2007.