BIPINBHAI POPATBHAI ITALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Criminal Miscellaneous Application under Section 482 of the Code of Criminal Procedure has been preferred by the applicants-original accused to quash and set aside the impugned FIR, being M Case No. 10/2002, which is subsequently numbered as Criminal Case No. 1099/2002 pending in the Court of learned Judicial Magistrate First Class, Botad for the offence punishable under Sections 406, 420 and 114 of the Indian Penal Code as well the chargesheet filed thereunder.

(2.) SHRI V.M. Pancholi, learned advocate appearing on behalf of the applicants has stated at the bar that at the time of admission of the present application the applicants have not pressed the present application qua applicant no. 1-original accused no. 1 and, therefore, the present application is required to be considered qua applicants nos. 2 to 4-original accused nos. 2 to 4.

(3.) SHRI Y.J. Patel, learned advocate has stated that he has instructions to appear on behalf of respondent no. 2-original complainant and he will be filing his Vakalatnama on behalf of respondent no. 2 during the course of the day.