SUNIL NATWARLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR . L.B. Dabhi, learned Additional Public Prosecutor waives service of notice of rule for respondent No.1 State of Gujarat and Mr. Brijesh Limbachiya, learned advocate waives service of notice of rule on behalf of respondent No.2.

(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 applicants seek quashment of the First Information Report being Athwa Police Station, Surat M.Case No.4/04 (inquiry case No.4/04) and all prior and subsequent proceedings pursuant thereto, qua the present applicants.