ARJUN KISHANBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Brij Sheth, learned advocate states that he has received instructions to appear for and on behalf of the victim and he shall file his Vakalatnama before the Registry. Registry is directed to accept the same.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant is seeking to invoke the inherent powers of this Court praying for quashing of FIR being I-C.R.No.92 of 2017 registered with Bapod Police Station, Vadodara for the offences punishable under Ss. 363 and 366 of the Indian Penal Code and other consequential proceedings therefrom.

(3.) Heard learned advocate for the applicant as well as learned APP for the respondent - State.