JAYSHREEBEN BHAVINBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed in Criminal Misc. Application no.25043 of 2016.

(2.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State and learned advocates Mr. Darji and Ms. Mehta waive service of Rule on behalf of the respective original complainants.

(3.) These applications have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") for quashing and setting aside the FIR bearing CR No. I-59/2016 registered with Sanand Police Station, Ahmedabad for offences punishable under Ss. 467 , 468 , 471 , 181 , 120B of the IPC and FIR bearing CR No.I-11/2016 registered with Sanand Police Station, Ahmedabad for the offence punishable under Ss. 465 , 467 , 468 , 471 , 120B of the IPC.