PARAG ARVIND PATEL 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. The respondent no.2 although served with the notice of rule issued by this Court, yet has chosen not to appear before this Court either in person or through an advocate and oppose this application.

(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:-