DHARMESH MAHENDRABHAI BHINDORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since both these petitions arise out of the same FIR, they are being decided by this common order.

(2.) Mr. Hirenkumar Nyalchandani, learned advocate states that he has instructions to appear for and on behalf of respondent no.2 in both these matters and he will file his Vakalatnama in the Registry. Registry is directed to accept the same. Learned advocate for respondent no.2 has placed on record the affidavit, same is taken on record.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing CR.No.II-33 of 2015 registered with DCB police station, Rajkot for the offences punishable under Sec. 506(2) and 114 of the Indian Penal Code and Sec. 5,40 and 42 of the Gujarat Money Lending Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.