S.M. VOHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants ­ original accused have prayed for quashing the proceedings of Criminal Case No.1635 of 2007 pending before the Court of Metropolitan Magistrate, Court No.22, Ahmedabad for the commission of offence punishable under Sections 323, 506(2) and 114 of IPC.

(2.) RELEVANT facts arising out of this application are enumerated hereunder:

(3.) HEARD Mr. Umesh A. Trivedi, learned advocate for applicants, Ms. Moxa Thakkar, learned APP for respondent No.1 and partyinperson for respondent No.2. I have also perused the record and proceedings.