KAMLESH NATVARLAL LAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Maithili Mehta, learned APP waives service of notice of rule on behalf of State respondent and learned advocate Mr. Keval Brahmbhatt waives service of notice of rule on behalf of respondent No.2 - original complainant.

(2.) With the consent of learned advocates for the respective parties, this application is taken up for final hearing.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code', for short), the applicant has prayed for quashing and setting aside the First Information Report ('FIR', for short) being I-C.R.No.27 of 2019 registered with A Division Police Station, Rajkot for the offence under Ss. 406 , 420 , 465 , 467 , 468 and 120-B of the Indian Penal Code .