PATEL HARIBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, this matter is taken up for final hearing.

(2.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State and learned advocate Mr. Nishit Patel for learned advocate Mr.Anvit Mehta waives service of notice of rule for and on behalf of respondent No.2.

(3.) By way of this application preferred under Sec. 482 of Criminal Procedure Code, present applicants have prayed for quashing and setting aside the FIR being I-C.R. No.171 of 2002 dtd. 2/5/2002 registered with Madhavpura Police Station, Dist-Ahmedabad for the offence punishable under Ss. 34 , 114 and 420 of the Indian Penal Code .