KAUSHIKBHAI RAMESHCHANDRA MANDAVIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned APP Ms. C.M. Shah for respondent no.1 and learned advocate, Mr. Dhruvraj Bhavsar for respondent no.2 waive service of notice of Rule.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R.No.11191001210431/2021 registered with Anandnagar Police Station for the offence punishable under Sec. 409 of the Indian Penal Code.