ATULBHAI BANSILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of rule for respondent No.1 State of Gujarat and Mr. Pratik B. Barot, learned advocate waives service of notice of rule for respondent No.2.

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

(3.) BY this application under section 482 of the Code of Criminal Procedure, 1973, (the Code) the petitioners have prayed to quash the complaint registered vide M.Case No.9/2007 at Ellisbridge Police Station and the proceedings pursuant thereto.