AJIT NATWARLAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to 'Notice' issued under Sec. 174 of the Indian Penal Code, the Investigating Officer, Mr.Anilkumar Ratanjibhai Gamit, Police Sub Inspector, Crime Branch, Surat filed an affidavit tendering unconditional apology before this Court and giving assurance that such type of mistake would not be repeated in future.

(2.) In view of the above explanation, 'Notice' issued under Sec. 174 of the Indian Penal Code is discharged and affidavit is ordered to be taken on record.

(3.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973, seeking to exercise inherent jurisdiction and prayed to quash and set aside FIR being C.R.No.I- 116 of 2012 registered with Athwa Lines Police Station, Surat for the offence under Ss. 406, 420, 467, 468, 471, 120-B and 114 of the Indian Penal Code.