JITUL JAYANTILAL KOTECHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Dharmesh Devnani for respondent no.1 and learned advocate, Mr. Rahul Dholakia for respondent no.2 waive service of notice of Rule.

(2.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants prays for quashing and setting aside the FIR being IC.R.No.11 of 2015 registered with D.C.B. Police Station, Rajkot for the offence punishable under Sections 406, 409, 420, 465, 467, 468, 471, 120B, 447, 34, 114 of the Indian Penal Code.