FAROOQUE MOHMMED PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. 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 applicants-original accused persons seek to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R. No.11191044200102 of 2020 filed before the Ghatlodia Police Station, District-Ahmedabad, for the offence punishable under Ss. -507 of the I.P.C.

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