YASH MUKESH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent no.1. Though served, none appears for respondent no.2.

(2.) By way of present petition under Sec. 482 of Cr.P.C., the petitioner prays to quash FIR being C.R.No.I-85 of 2015 registered by respondent No.2 with Amraiwadi Police Station for the offence under Sec. 406 and 420 of Indian Penal Code.

(3.) Briefly stated facts of the case are as under :-