JITENDRA KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court while issuing notice vide order dated 20.10.2011 granted ad-interim relief staying the investigation of the FIR and the same has been continued till today. The complainant has moved an application being Criminal Misc. Application No.12289 of 2012 for vacating of the interim relief. Since the learned advocates for the parties have requested to hear the petition finally, no order is required to be passed in the application for vacating the interim relief.

(2.) The complainant through his Power of Attorney has filed affidavit-in-reply opposing the petition.

(3.) This petition is filed under Section 482 of the Criminal Procedure Code, 1973 (hereinafter be referred to as "the Code") with a prayer to quash the F.I.R. being I-C.R.No.256/2010 registered with Kamrej Police Station for the offences punishable under Sections 406, 420, 467, 468, 471, 504 and 506 (2) of the Indian Penal Code and to quash the report dated 30.09.2011 submitted by the Police Inspector, Kamrej Police Station, Surat to the Court of learned Judicial Magistrate, First Class.