JENTIBHAI AMBALAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE Mr. M.R.Mengdey, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondents No.1 and 2. Mr. Abhiraj Trivedi learned Advocate waives service of Rule on behalf of respondent No.3.

(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 under section 482 of the Code of Criminal Procedure, 1973 (the Code) the petitioners seek quashment of Criminal Case No.11666/07 pending in the Court of the learned Judical Magistrate First Class, (1st Court) Vadodara, which has been instituted in pursuance of the first information report registered vide City Police Station, Vadodara I C.R. NO.115/07.