MUKESHBHAI KRUSHNABHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Manish Patel, learned advocate for Mr. Ritesh B. Dave, learned advocate appearing for the applicant, Ms. Shahista Shaikh, learned advocate appearing for the respondent No.2 - original complainant and Mr. Soaham Joshi, learned Additional Public Prosecutor appearing for the respondent No.1 - State.

(2.) Ms. Shahista Shaikh, learned advocate states that she has received instructions to appear on behalf of the respondent No.2 - original complainant is permitted to file her appearance/ Vakilatnama in the registry.

(3.) By way of present application, the applicant herein has prayed for quashing of FIR being I- C.R.No.39 of 2016 registered with Ambaliyara Police Station, District : Aravalli for the offence punishable under Ss. 465 , 466 , 471 and 114 of Indian Penal Code, 1860. Rule came to be issued on 13/12/2016 wherein ad-interim order in terms of paragraph 4(C) so far as the applicant is concerned.