- (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against the judgment and order passed by the learned Single Judge of the High Court of Gujarat at Ahmedabad in Special Criminal Application No.183 of 2010, dated 10th August, 2011. By the impugned judgment and order, the High Court has set aside the order passed by the learned Chief Judicial Magistrate, dated 14th October, 2009, wherein the learned Magistrate had accepted 'C' Summary report filed by the investigating officer against the accused persons.;