VINAYBHAI MANSUKHBHAI ANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. K.P. Raval, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.1 State of Gujarat and Mr. Zubin Bharda, learned advocate waives service of notice of rule on behalf of respondent No.2.

(2.) HAVING regard to the facts of the case, at the joint request of the learned advocates for the parties, the matter is taken up for hearing today.

(3.) THE facts giving rise to the present application are that the respondent No.2 herein lodged an First Information Report being Jetpur Taluka Police Station I C.R. No.0094/05 on 11th May, 2005 against the present applicant alleging commission of the offences punishable under sections 406, 420 and 114 of the Indian Penal Code.