KETANKUMAR DAYALJIBHAI AMINS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) 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. Mehul Rathod, learned advocate waives service of notice of rule on behalf of respondent No.2 original complainant.

(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 way of this petition under Articles 226 and 227 of the Constitution of India and section 482 of the Code of Criminal Procedure, 1973 (the Code), the petitioners have prayed to quash the First Information Report being Patan City Police Station II C.R. No.175/06 as well as the charge sheet and proceedings of Criminal Case No.1205 of 2007 pending in the Court of the learned Chief Judicial Magistrate, Patan.