KANTILAL MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Addl. Public Prosecutor, Ms. M.L. Shah and learned advocate, Mr.Tejas M. Barot, waive service of rule on behalf of the respondent Nos.1 and 2 respectively.

(2.) The present application under Sec.482 of the Code of Criminal Procedure has been filed for quashing of FIR registered as I.C.R.No.83 of 2010 before Pethapur Police Station, for the offences punishable under Sections 406, 465, 467, 468, 471 and 114 of IPC in pursuance of complaint filed by the respondent No.2-complainant.

(3.) Heard learned advocate, Mr.Pravin P. Panchal for the petitioners, learned Addl. Public Prosecutor, Ms. M. L. Shah for the respondent No.1 and learned advocate, Mr.Tejas M. Barot, for the respondent No.2.