BIPIN MANILAL MODH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr.Uday Vyas has tendered draft amendment, which is granted. Necessary amendment be carried out forthwith.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (' Cr.P.C .', for short), the applicants have prayed for quashing and setting aside the First Information Report being I - C.R.No. 25 of 2016 registered with Gir-Gadhada Police station for offences punishable under Ss. 465 , 471 and 477A of the Indian Penal Code.

(3.) Heard learned advocate Mr.Uday Vyas for learned advocate Mr.Karan Vyas for the applicant, learned Additional Public Prosecutor Ms.Maithili Mehta for respondent - State and learned advocate Mr.Samarth Amin for learned advocate Mr.Samarth Amin for learned Mr.G.M.Amin for Respondent No.2 - original complainant.