BALDEVBHAI DWARKAPRASAD PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.

(2.) Rule. Learned APP, Mr. L.B. Dabhi for respondent no.1 - State and learned advocate, Mr. Amit Joshi for respondent no.2 - Original First Informant 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 pray for quashing and setting aside the FIR being I-C.R. No.101 of 2016 registered with Bavla Police Station, Ahmedabad Rural for the offence punishable under Sections 406, 420, 120B of the Indian Penal Code.