NILESH DHANJIBHAI POKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Dhawan Jaywal, learned APP waives service of notice of rule for and on behalf of the respondent- State.

(2.) When the matter was called out, learned advocates appearing for the respective parties were not present.

(3.) By way of present application, the applicant has prayed to quash and set aside the FIR being I-CR No. 162 of 2016 registered with Nikol Police Station, Ahmedabad for the offence punishable under Ss. 379 and 114 of Indian Penal Code and all other proceedings instituted pursuant thereof and further prayed to stay the further proceedings thereof during the pendency of the application.