NITIN DALPATBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the applicant, Mr.K.J. Kakkad, learned APP, Ms.Falguni Patel, for the respondent No.1 and learned counsel, Mr.Harnish Darji for Mr.Y.S. Lakhani for the respondent no.2.

(2.) THIS petition has been filed by the petitioners -original accused for quashing and setting aside the order dated 13.11.1998 passed in Criminal Revision Application No.118/1997 by the Learned Additional Sessions Judge, Rajkot dismissing the Criminal Revision Application of the petitioners.

(3.) INITIALLY , the respondent no.2 herein - original complainant filed a complaint against the six accused persons, which came to be registered as Criminal Case No.483/1993 for the alleged offences punishable under Section 498(A) read with Section 34 of the Indian Penal Code. However, in view of the purshis vide Exh.9 submitted by the original complainant -wife into the Court of Learned J.M.F.C., Rajkot, said complaint has been finally disposed of by the Learned Magistrate, Rajkot on 03.07.1997.