GAUTAMBHAI KANTILAL CHOKSI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Shri J.M. Panchal with Shri K.J. Panchal, learned Advocate for the applicant and learned Advocate Shri Nisarg Shah for learned Advocate Shri N.M. Kapadia for the respondent No.2 - original complainant and learned APP Ms. Moxa Thakkar for the respondent No.1 - State.

(2.) Rule returnable forthwith. Learned APP waives service of Rule on behlaf of the respondent No.1 - State and learned Advocate Shri Nisarg Shah waives service of Rule on behalf of the respondent No.2.

(3.) By way of this petition, the petitioner prays for quashing of the criminal complaint being C.R. I No.18 of 2015 registered with Viramgam Police Station, Dist. Ahmedbad Rural, for the offences punishable under Section 406, 420 and 114 of the Indian Penal Code.