KRISHNA PILLAI JAYRAM Vs. STATE OF GUJRAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. I-CR No. 31/2005 registered with CID Crime Gandhinagar Zone Police Station, for the offences punishable under Sections 406, 409, 420, 468 amd 120B of the Indian Penal Code, with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Ms. Krupaben S. Limbachiya for the applicant, learned APP for the Respondent - State of Gujarat through video conference.

(3.) Learned advocate Mr. Pragnesh Modi is permitted to appear on behalf of the original complainant. Registry to accept the Vakalatnama of learned Advocate Mr. Modi appearing on behalf of the Original Complainant.