BHARATKUMAR PUNJALAL CHAUHAN 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.

(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, the applicants seek quashment of the First Information Report being City Police Station, Vadodara City I C.R. No.4/08 qua the present applicants.