ARJANBHAI VIHABHAI GAMARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives service of notice of Rule on behalf of the respondent-State.

(2.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR. being C.R.No.11192029200049 of 2020 registered with Koth Police Station, Ahmedabad (Rural), District Ahmedabad for the offence punishable under Sections 406 , 420 , 465 , 467 and 120B of the Indian Penal Code, 1860 ( IPC ).

(3.) Learned advocate for the applicant has taken this Court through the factual matrix arising out of the present application.