SUBHASHCHANDRA MANSING DUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application, under Sec. 482 of the code of Criminal Procedure, 1973 the applicant seeks to invoke the inherent powers of this Court, praying for quashing of the First Information Report being, C.R. No.I-128 of 2013 registered with Salabatpura Police Station, for the offence punishable under Ss. 420, 120B, read with Sec. 114 of the the Indian Penal Code and Sec. 63 of the Copyright Act.

(2.) Heard Mr.Hardik Dave, learned advocate for the applicant, Mr.L.B. Dabhi, learned APP for the respondent- State and Ms.Kruti M. Shah, learned advocate for respondent No.2.

(3.) Having heard the learned advocates for the respective parties and having gone through the complaint filed by the complainant which is produced at Annexure-A, it appears that the respondent No.2 has filed complaint against the present petitioner under Ss. 420 , 120B , read with Sec. 114 of the the Indian Penal Code and Sec. 63 of the Copyright Act.