SAMSUDIN @ KHOKHAN AKBAR SHIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant begs to pray for quashing of the FIR being CR I-No. 48 of 2019 registered at Lal-Gate Police Station, District Surat against the applicant for the offence under Sections 406 and 420 of the Indian Penal Code.

(2.) Heard Mr. Kamlesh Kotai, learned advocate for the applicant, Ms. Mehta, learned APP for the respondent- State and Mr. Jitendra Kotai, learned advocate for the original complainant through Video-conferencing.

(3.) Rule. Learned APP waives service of notice of Rule for the respondent State and Mr. Purohit, learned advocate waives service of notice of Rule for the original complainant.