PARSOTAMBHAI DAHYABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Wasim Pathan, learned advocate for Mr. Satyam Chhaya, learned advocate for the respondent no.2 and Ms. Mehta, learned Additional Public Prosecutor for the respondent State. With the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(2.) By way this petition under under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed for quashing and setting aside the impugned FIR being CR-I- No.56 of 2018 registered with the Dholka Town Police Station, Ahmedabad for the offences punishable under Ss. 406 , 420, 465, 467, 468, 471 and 120 B of the Indian Penal Code.

(3.) . Heard learned counsel Mr. Aftabhusen Ansari for the petitioner, learned counsel Mr. Pathan for learned counsel Mr. Chhaya for the respondent no.2- original complainant and Ms. Mehta, learned Additional Public Prosecutor for the respondent State.