KISHOR DEVJIBHAI ZATAKIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicant under Sec. 482 of the Code of Criminal Procedure, 1973, for quashment of the impugned FIR being C.R. No. 11203037200701 of 2020 registered before the Manavadar Police Station, District : Junagadh for the offences punishable under Sec. 379 and 114 of the Indian Penal Code as well as for quashment of the charge-sheet which is filed pursuant to the impugned FIR and the proceedings being Criminal Case No.108 of 2021 pending before the learned Principal Civil Judge and Judicial Magistrate, First Class, Manavadar, District : Junagadh.

(2.) The brief facts of the prosecution case are as under :

(3.) Heard learned advocates. Rule. Learned APP and learned advocate Mr.Shakil Kureshi waive service of notice of rule on behalf of the respective respondents.