DEEPAKBHAI KANABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned APP waives service of notice of Rule on behalf of the respondent- State.

(2.) Heard Ms. Alka B. Vaniya, learned counsel appearing for the applicant and Mr. Soaham Joshi, learned APP appearing for the respondent - State. The respondent no.2 herein is unserved, as expired.

(3.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant herein has prayed for quashing and setting the F.I.R. being C.R. No. I-42 of 2011 lodged with Dhrangadhra City Police Station and all further proceedings in pursuance thereto qua the present applicant.