MAHENDRABHAI AMBALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application has been filed by the petitioner under sec. 482 of the Code of Criminal Procedure for the prayer that the FIR being C.R. No. I-242/2012 registered with Ellisbridge Police Station, Ahmedabad, for the alleged offences under Sections 406, 420, 294(b), 323, 506(2) and 114 of IPC may be quashed and set aside on the grounds stated in the application.

(2.) HEARD learned Sr. Counsel Mr. ND Nanavati appearing with learned advocate Mr. Mrugen Purohit for the petitioner.

(3.) THEREFORE, Learned Sr. Counsel Mr. Nanavati submitted that there is no explanation for the delay and the present FIR may be quashed and the present petition may be allowed.