HARISHKUMAR BALCHANDRA RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned APP waives service of notice of Rule on behalf of respondent State. The notice was issued by this Court on 23.10.2019. Though served, none appears for respondent no.2 - original complainant. With the consent of both the sides, the matter is heard finally today.

(2.) The present application has been filed by the applicant, who is an Advocate-cum-Notary, under Section 482 of the Code of Criminal procedure for quashing and setting aside the F.I.R. being C.R. No.I-25 of 2019, dated 13.03.2019 registered with Adalaj Police Station, Dist.: Gandhinagar for the offences punishable under Sections 406, 420, 467, 468, 471 and 120B of I.P.C. and the charge-sheet dated 29.06.2019, and further quashing of Criminal Case No.5174 of 2019 pending before the 2nd Additional Chief Judicial Magistrate, Gandhinagar.

(3.) Few facts relevant for consideration of the present petition are stated hereinbelow: