KEYUR PRAFULCHANDRA RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate, Ms. Vinita Vinayak, submitted that he has received instructions to appear on behalf of Respondent No.2-original complainant.

(2.) Rule. Learned APP waives service of rule for Respondent No.1-State and learned Advocate waives for Respondent No.2-original complainant.

(3.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973, seeking to quash and set aside the impugned FIR, bearing No. 11196012220170 of 2022, registered with Deesa Rural Police Station, District: Banaskantha, under Ss. 406 , 420 , 465 , 467 , 468 and 471 of the Indian Penal Code.