NATVARBHAI BALUBHAI VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. L.B. Dabhi, learned Additional Public Prosecutor waives service notice of rule on behalf of respondent No.1, State of Gujarat and Mr. B.S. Patel, learned advocate waives service notice of rule on behalf of respondent No.2.

(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.) BY this petition under section 482 of the Code of Criminal Procedure, 1973 (the Code), the applicants have prayed to quash the complaint being Criminal Case No.804/06 filed by the respondent No.2 before the learned Chief Judicial Magistrate First Class, Ankleshwar, which has been transferred to the Court of the learned Chief Judicial Magistrate, Bharuch.