SENDHABHAI RANCHHODBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. D.K Chaudhary for learned Advocate Mr. Dipal Ravaiya on behalf of the applicants, learned Additional Public Prosecutor Ms. Maithili D. Mehta on behalf of respondent no.1- State and learned Advocate Mr.M.S. Padaliya for learned Advocate Mr. Dushyant Bhatt on behalf of respondent no.2- original complainant.

(2.) Rule. Learned APP Ms. Mehta waives service of notice of rule on behalf of respondent no.1- State and learned Advocate Mr.M.S. Padaliya for learned Advocate Mr. Dushyant Bhatt waives service of notice of rule on behalf of respondent no.2- original complainant.

(3.) By way of this application the applicant had prayed for quashing of FIR being C.R. No. I- 02 of 2018 registered on 26/1/2018 with Unava Police Station, Mahesana for the offences punishable under Ss. 363, 366, 506(1) and 114 of the Indian Penal Code .