PRADIP N. SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals have been preferred by the appellant - accused in First Information Report [In short "FIR"] being I-C.R. No. 33 of 2011 registered on 12/5/2011 with Tankara Police Station, Rajkot (Rural), Gujarat for offences under Ss. 409, 219 and 114 of the Indian Penal Code, 1860 [In short, "IPC"].

(3.) Appeal arising from SLP (Crl.) No. 354 of 2019 has been preferred against the judgment dtd. 12/12/2018 passed by the High Court of Gujarat in R/Criminal Misc. Application No. 7960 of 2011, dismissing the appellant's prayer for quashing of the above-mentioned FIR.