RAMESHBHAI MULJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Raval, Ld. APP waives service of rule for the respondent no. 1 and Mr. Dagli, Ld. Advocate waives service of rule for respondent no. 2.

(2.) Considering the facts and circumstances of the case and with the consent of both the sides, the matter is taken up for final disposal today.

(3.) The instant application is filed to quash and set aside the FIR being C.R. No. I-51/2011 dated 26/2/2011 registered with Sardarnagar Police Station, Ahmedabad, which, after the conclusion of the investigation, was numbered and registered as Criminal Case No. 747 of 2011, which is pending before the Ld. Metropolitan Magistrate, Court No. 17, Ahmedabad. The offences alleged in the FIR were punishable under sections 406, 420, 465, 467, 468, 471 read with section 120-B of the Indian Penal Code [IPC]. Two petitioners, who are before this Court, are original accused nos. 6 and 7.