BHAVESHJI RAMESHJI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent - State.

(2.) By way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashment of First Information Report bearing I-C.R. No.192 of 2018 registered with Mansa Police Station, Gandhinagar for the commission of offences punishable under Sections 363, 366 and 376 of the Indian Penal Code and Sections 4 and 6 of the POSCO Act, 2012 as well as all other consequential proceedings arising out of the aforesaid First Information Report qua the applicant.

(3.) Heard the learned Advocates appearing for the respective parties.