CHIRAG ARUNKUMAR DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has filed this application under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11191034200862 / 2020, registered with the Naranpura Police Station, Dist. Ahmedabad City for the offences punishable under sections 406, 420, 465, 467, 468, 471 of the Indian Penal Code, with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Learned advocate Mr. D.K.Puj appears and states that he has instructions to appear on behalf of the original complainant - Niravbhai Dilipbhai Desai, who is also personally present before the Court through video conference. Registry to accept his vakalantnama and place on record.

(3.) Rule. Learned advocates for the respective parties waive service of notice of Rule and, with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.