HARIBHAI THOBHANBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served, none appears for the applicant.

(2.) Ms. Maithili D. Mehta, learned Additional Public Prosecutor appearing for the respondent No.1 - State has placed on record a report dtd. 25/11/2022 filed by the Police Inspector, Changodar Police Station, Ahmedabad Rural, Ahmedabad and the same is taken on record.

(3.) By way of present application, the applicant herein has prayed for quashing and setting aside the impugned FIR being C.R. No.I/41/2019 dtd. 9/5/2019 registered with Changodar Police Station, District : Ahmedabad Rural, for the offence punishable under Ss. 406, 420, 467 , 468, 471 and 114 of the Indian Penal Code.