SURESHBHAI VASHRAMBHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the issue involved in the present application, by consent of the learned advocates for the parties, the matter was heard finally. Hence, Rule. Learned advocates for the respective respondents waive service of notice of rule on behalf of the respective respondents.

(2.) BY this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant has prayed for the following substantive reliefs: -

(3.) VIDE order of even date passed in Special Criminal Application No.1675 of 2008 and other cognate matters, this Court has decided the issue involved in the present application. Hence, for the reasons stated in the judgment and order of even date passed in Special Criminal Application No.1675 of 2008 and cognate matters, this application is allowed. The First Information Report registered vide Bavla Police Station I -C.R. No.155 of 2008 is hereby quashed. Rule is made absolute.