NAGINBHAI KIKABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Prashantkumar R. Sharma on behalf of the petitioner and learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State.

(2.) Though served, none appears on behalf of respondent no.2- original complainant.

(3.) By way of this petition, the petitioner prays for quashing of impugned FIR being C.R. No. I-171 of 2008 registered with the Vapi Town Police Station, District; Valsad for offences punishable under Ss. 406 , 420 , 465 , 466 , 467 , 468 , 469 , 471 , 161 , 191 , 204 , 192 , 193 and 114 of the Indian Penal Code and further proceedings arising therefrom qua the present petitioner.