ARUNSINH AMBICAPRASAD RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THESE matters were heard on 9th April, 2008 and are listed for dictation of order today.

(2.) BY this petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (the Code), the petitioners have prayed to quash the complaint being Pandesara Police Station, Surat I C.R. No.183 of 2007 lodged by the respondent No.3 herein.

(3.) BY an order dated 21st February, 2008, this Court had issued notice and by way of ad interim relief, had stayed further investigation in respect of the aforesaid complaint qua the present petitioners. In response to the notice, the respondent No.3 has entered appearance through Mr. Y.S. Lakhani, learned advocate and has filed a detailed affidavit -in -reply. On behalf of respondent No.2, an affidavit -in -reply has been filed by the concerned PSI of Pandesara Police Station. The petitioners have filed an affidavit -in -rejoinder in response to the affidavit -in -reply filed by the respondent No.2.