NAVNITBHAI RATIBHAI ADHYARU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Moxa Thakkar, the learned APP waives service of notice of rule for and on behalf of the respondent-State of Gujarat.

(2.) By this application under Art. 227 of the Constitution of India, die applicants i.e. the complainant and the victim respectively, have prayed for the following relief's:

(3.) It appears from the materials on record that the applicant No. 1 filed a private complaint in the Court of the learned Chief Judicial Magistrate, Amreli, for the offence punishable under Sections 323, 451 read with 114 of the I.P.C. The Court below initially took cognizance upon the complaint and ordered a magisterial inquiry under section 202 of the Crimial P.C., 1973 The proceedings came to be registered as the Criminal Inquiry No. 39 of 2010. At the end of the inquiry, the Court below thought fit to issue process to the accused persons for the offence punishable under Sections 323, 451 read with 114 of the IPC.