BHARAT ALIAS BHASKARBHAI YAMSANWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. N.D. Nanavati with learned Advocate Mr. Maharshi Patel for H.L. Patel Advocates for the petitioner and learned APP Ms. M.D. Mehta for the respondent-State.

(2.) Though served, none appears for the respondent No.2.

(3.) By way of this petition, the petitioner inter alia prays for quashment of an FIR bearing C.R. No.I- 39 of 2010 registered with the Kishanvadi Police Station, District Vadodara, for the offences punishable under Ss. 364A , 365 , 368 , 452 , 596(2) , 506(2) , 323 , 120b , 467 , 468 , 471 , 419 , 212 and 34 of the Indian Penal Code and subsequent proceedings initiated pursuant to the said FIR.