RAJESH NITINBHAI RAVAL 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 Mr. Dabhi for respondent no.1 and learned advocate, Mr. Prajapati 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.I- 104/2018 registered with Karanj Police Station, Ahmedabad for the offence punishable under Ss. 406, 420 and 120(B) of the Indian Penal Code and the subsequent proceeding thereto.