JIGNESH VALLABHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants pray for quashing and setting aside the impugned FIR being 11216001210656 registered with the Adalaj Police Station, District : Gandhinagar for the offences punishable under Ss. 447 , 448 , 511 and 120B of the IPC.

(2.) Respondent No.2 - complainant - Mr.Rashesh Bharatbhai Trivedi is present before the Court and admits the correctness and genuineness of the affidavit filed by him through his learned advocate. Learned advocate Mr.Majmudar identifies respondent No.2 and confirms the correctness and genuineness of the affidavit filed by the complainant.

(3.) Rule. Learned A.P.P. and learned advocate Mr.Majmudar waive service of notice of rule for respondent Nos.1 and 2, respectively. Learned APP objects quashment of present proceedings on the premise of settlement.