SUNIL RAMESHBHAI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Hemant B. Raval on behalf of the applicant and learned APP Ms. M. D. Mehta on behalf of the respondent- State, learned Advocate Ms. Sonal Bhavsar for learned Advocate Ms. Hansa V. Patel on behalf of the original complainant.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Ms. Bhavsar for learned Advocate Ms. Patel would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this petition, the petitioner prays for quashing of FIR being C. R. No. I-302 of 2010 registered with the Amraiwadi Police Station, Dist. Ahmedabad on 1/9/2010 for offences punishable under Ss. 363 and 366 of the Indian Penal Code.