RAKSHIT SURESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Nishith Thakkar, learned advocate waives service of notice of rule for respondent no.2 and Mr. Soaham Joshi, learned APP waives service of notice of rule for respondent no.1 - State.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant - accused seeks to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R. No.11191020201394 of 2020 filed before the Vastrapur Police Station, District-Ahmedabad City, for the offence punishable under Ss. -447, 294(b) and 506(2) of the I.P.C.

(3.) The brief facts of the present case are as under:-