AZAZ AHMED JUMMAN SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to amend the prayer clause.

(2.) BY this application under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants - original accused seek quashing of the first information report registered vide Vapi Town Police Station I ­ C. R. No.193/2010 as well as the charge-sheet submitted pursuant thereto, which has been registered as Criminal Case No.236 of 2011 and is pending in the Court of the learned Judicial Magistrate First Class, Vapi.

(3.) PURSUANT to the investigation carried out in relation to the aforesaid first information report, the police have submitted a charge-sheet and the case has been registered as Criminal Case No.236 of 2011 and is pending in the Court of learned Judicial Magistrate First Class, Vapi.