NEERUEN SHIV BHARGAVA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP Mr. J.K. Shah for respondent no.1 and learned advocate, Mr. Suraj A. Shukla for respondent no.2 waive service of notice of Rule.

(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.541 of 2019 registered with Salabatpura Police Station, Surat City for the offence punishable under Sections 406, 420, 120(B), 114 of the Indian Penal Code.