ASHWINBHAI KANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M. A. Parikh for the applicant and learned APP Ms. M. D. Mehta for the respondent-State, learned Advocate Mr. Shakeel A. Qureshi for respondent No. 2.

(2.) By way of this petition, the petitioner has prayed for quashing of an FIR being C. R.-I-33 of 2017 lodged at the Khambhat Rural Police Station, Dist. Anand on 2/7/2017 for offences punishable under Ss. - 406,465, 467, 468, 471, 181,193, 199, 420 and 120B of the Indian Penal Code.

(3.) Learned Advocate Mr. Qureshi on behalf of the respondent No. 2 - original complainant, has raised a preliminary objection as regards the maintainability of the present petition more particularly, on two counts that is on the count of suppression of material fact and on the count of a second quashing application for the same purpose not being maintainable.