DILIP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Himanshu Patel, learned Additional Public Prosecutor waives service of notice of rule on behalf of the first respondent and Ms. Kajal Kalwani, learned advocate waives service of notice of rule on behalf of the second respondent. Having regard to the controversy involved in the present case, with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(2.) BY this application under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code), the applicant seeks quashing of the first information report registered vide A Division Police Station, Gandhidham -Kutch I -C.R. No.152/2013.

(3.) THE facts stated briefly are that the second respondent lodged a first information report against the present applicant alleging commission of the offence punishable under section 409 of the Indian Penal Code which came to be registered as A Division Police Station, Gandhidham -Kutch I -C.R. No.152/2013.