JAGDISHBHAI @ JAGUBHAI RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Yunus U. Malek, learned advocate for the applicant, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1 State and Mr.H.B.Champavat, learned advocate for respondent No.2first informant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicant has prayed for quashing of F.I.R. being C.R. No.I28 of 1990 registered at Khambhodaj Police Station for the offences under Sections 143, 147, 435, 436, 395, 114 of the Indian Penal Code, 1860 (the IPC) and Section 135 of the Bombay Police Act.

(3.) LEARNED Assistant Public Prosecutor has appraised this Court that chargesheet is filed in connection with the aforesaid F.I.R. only against the applicant. No other persons have been arrayed as accused in the present case.