NAYARA ENERGY LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Dhawan Jayswal, learned APP waives service of notice of rule for respondent no.1 - State.

(2.) 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.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant - accused seeks to invoke the inherent powers of this Court praying for quashing of the F.I.R. being C.R. No.I-32 of 2019 filed before the Khambhalia Police Station, District- Devbhumi Dwarka, for the offence punishable under Ss. -269, 277 & 278 of the I.P.C.