BRIJESHKUMAR MAHESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, petitioner has requested to quash and set aside the FIR being CR No. 11207077230189 of 2023 registered with Damavav Police Station, District Panchmahal for the offence punishable under Ss. 409 and 114 of the Indian Penal Code as well as all the subsequent proceedings in connection thereof.

(2.) Brief facts of the present case are as under:

(3.) Heard learned advocate for the petitioner.