NARESH L SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Addl. Public Prosecutor, Mr.L.R.Pujari and learned advocate, Mr.A.V.Nair, 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 II C.R.No.3434 of 2010 before Saher Kotada Police Station, Ahmedabad for the offences punishable under Sec. 507 of Indian Penal Code in pursuance of complaint filed by the respondent No.2-complainant.

(3.) THE Apex Court in the case of Madan Mohan Abbot Vs. State of Punjab reported in (2008)4 Supreme Court Cases page 582 has observed as under in paras 5 and 7 of the judgment: