VIREN BHIKHABHAI KADIA Vs. ANILBHAI YADAVBHAI GHAVDE

JUDGEMENT

(1.) MR .V.M.Pancholi, learned advocate waives service of notice of Rule on behalf of respondent No.1 and Mr.K.P.Raval, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent No.2 -State of Gujarat.

(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.) THE facts briefly stated are that the respondent No.1 herein had lodged a complaint before the learned Chief Judicial Magistrate, Ahmedabad (Rural), being Inquiry Case No.250 of 2007 against the present petitioner alleging commission of offences under sections 406, 420, 467, 468, 471 and 120(B) of the Indian Penal Code, which was subsequently registered as Ghatlodia Police Station M.Case No.5 of 2007.