MAHESH RATILAL RAJDEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Jagdhish Satapara, learned counsel for respondent no.2 has placed on record the affidavit and the same is taken on record.

(2.) 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.I- 12 of 2018 registered with DCB police station, Rajkot city for the offences punishable under Ss. 406 , 419 , 420 , 465 , 468 , 471 , 504 , 506(2) , 34 , 120B and 114 of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard learned advocate for the applicant and learned advocate for the respondent no.2 - complainant.