DAMODAR MAMAN PANDIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. M.R. Mengdey, learned Additional Public Prosecutor waives service notice of rule on behalf of respondent No.1, State of Gujarat and respondent No.2 Mr. Pradipbhai Dattatreya Piputak, who appears in person, waives service of notice of Rule.

(2.) By this petition under section 482 of the Code of Criminal Procedure, 1973 (the Code), the applicants have prayed for quashing and setting aside the complaint being Umargam Police Station I-C.R. No. 94/06.

(3.) Having regard to the facts of the case, with the consent of learned advocates for the parties as well as respondent No.2 Mr. Pradipbhai Dattatreya Piputak, the matter is taken up for final hearing today.