SAHIDHUSEN ANWARHUSEN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. A.A. Zabuawala for the applicants, learned APP Ms. M. D. Mehta for the respondent No.1-State and learned Advocate Mr. Mrudul Barot for the respondent No.2.

(2.) Rule returnable forthwith. Learned Advocates for the respective parties waive service of Rule.

(3.) By way of the present application the applicants pray for quashing of the FIR being C.R.No. I-92 of 2017 registered with Chhotaudaipur Police Station, Chhotaudaipur on 25/5/2017 for the offence punishable under Ss. 465 , 467 , 468 , 471 , 120(B) , 114 and 34 of the Indian Penal Code.