GIRISH M DAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned counsel appearing for the respondents waive service.

(2.) LEARNED counsel, Mr. Das, appearing as petitioner and party-in-person submitted that, in the peculiar facts and circumstances and after considering the pros and cons of the proceedings, he proposes to withdraw the Criminal Case No. 1275 of 2007, pending before the learned Chief Judicial Magistrate, Anand, and make an appropriate representation before the Director General of Police, making specific allegations against particular Police Officer, who is required to be departmentally dealt with, according to him. Therefore, he requested to quash the aforesaid criminal case so as to end unnecessary prosecution in the trial court.

(3.) LEARNED counsel, Mr. Bhushan Oza, appearing for respondent nos. 3 to 6 and learned A. P. P. , appearing for respondent nos. 1 and 2, having no objection to the course of action suggested by the petitioner, Criminal Case No. 1275 of 2007 pending before learned Chief Judicial Magistrate, Anand, is hereby quashed with liberty to the petitioner to make appropriate representation, as aforesaid. It was assured by learned A. P. P. that, upon preliminary inquiry if any substance is found in the representation proposed to be made by the petitioner, appropriate departmental action shall be expeditiously taken pursuant to the result of such preliminary inquiry.