- (1.)Rule. Learned A.P.P., Mr. H.L. Jani for the Respondent No. 1- State of Gujarat and learned Counsel, Mr. Dinesh Chaudhari for the Respondent No. 3-victim girl waive service of notice of rule. The Respondent No. 2- original complainant has been served by direct service.
(2.)The present petition has been filed by the applicants under Articles 226 and 227 of the Constitution of India and under Section 482 of the Criminal Procedure Code, 1973 for the prayer that M. Case No. 7/2011, which has been registered as Criminal Case No. 50/2011 in the Court of Learned Judicial Magistrate, First Class, Bhiloda, District: Sabarkantha may be quashed and set aside on the -grounds stated in the petition.
(3.)Heard learned Counsel appearing for the respective parties.