PATEL ISHWARBHAI AMBARAM Vs. STATE OF GUJARAT
LAWS(GJH)-1996-10-20
HIGH COURT OF GUJARAT
Decided on
October 10,1996
PATEL ISHWARBHAI AMBARAM
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
RATANSEY VIRJI AND ANR. V. MEGHJI HIRJI JANGEALI AND ORS. [REFERRED]PUNJAB NATIONAL BANK VS. SURENDRA PRASAD SINHA [REFERRED]
JUDGEMENT
S.D.PANDIT, J. -
(1.)Rule.
(2.)The learned Advocate for both the sides are allowed to argue the matter on merits and both the sides have argued at length. Therefore, at this stage I proceed to decide the petition finally.
(3.)The original accused in Criminal Case No. 387/96 on the file of the learned Judicial Magistrate, First Class, Chanasma have preferred the present application-petition and by this petition, they are seeking the quashing of the order of issuance of process issued by the learned Judicial Magistrate First Class, Chanasma against them and to quash the said criminal proceeding.
(2.)The learned Advocate for both the sides are allowed to argue the matter on merits and both the sides have argued at length. Therefore, at this stage I proceed to decide the petition finally.
(3.)The original accused in Criminal Case No. 387/96 on the file of the learned Judicial Magistrate, First Class, Chanasma have preferred the present application-petition and by this petition, they are seeking the quashing of the order of issuance of process issued by the learned Judicial Magistrate First Class, Chanasma against them and to quash the said criminal proceeding.
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