RAJESH DALSUKHBHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under the provisions of 482 of the Criminal Procedure Code, 1973.

(2.) The applicant has prayed that F.I.R. being C.R. III - 99 of 2017 dtd. 10/5/2017 registered before the Khatodara Police Station, Surat be quashed and set aside.

(3.) Rule. Learned APP Mr. Soaham Joshi waives service of notice of Rule on behalf of respondent No.1 - State. Rule is made returnable forthwith.