PATEL VISHALKUMAR RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Tejas Barot for the applicant, learned APP Ms. Mehta for the respondentState and learned Advocate Mr. Mahesh K. Poojara for the original complainant.

(2.) With the consent of learned Advocate for the applicant and learned Advocates for the respondents, present application is taken up for final disposal today.

(3.) By way of this application, the applicant prays for quashing of criminal complaint being FIR I-C.R. No.88 of 2019 registered with Idar Police Station, Sabarkantha on 28/5/2019 for the offences punishable under Ss. 406 , 420 , 465 , 467 , and 120B of the Indian Penal Code and quashing of subsequent proceedings arising therefrom.