RAMESHBHAI M VAGASIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application is filed by the three applicants. The learned advocate for the applicants submitted that it may be noted that applicant No. 3 is stated to be 99 years old in the year 2006.

(2.) THE present application is filed praying that:-

(3.) THE assertion of the applicants is that respondent No. 2 - original complainant filed a complaint in the Court of learned additional Senior Civil Judge and Judicial magistrate First Class which was numbered as Criminal Case No. 9330 of 2005. The said complaint was filed under Sections 295, 295-A, 298, 501 (B), 505, 506, 506 (B), 499 and 114 of the Indian Penal Code.