JITENDRAKUMAR MAFATLAL RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Patel, learned APP waives service for respondent - State. Though served, none has appeared for respondent No.2.

(2.) The instant petition filed under Sec. 482 of the Code of Criminal Procedure seeks to challenge the FIR being CR No.I-71 of 2015 registered with Vijapur Police Station for the offence punishable under Ss. 406, 420 and 114 of the Indian Penal Code.

(3.) Learned Advocate for the petitioner submits that a bare reading of the FIR indicates that no role as alleged is attributed to the petitioner herein which can show-case the petitioner of having committed the offence of criminal breach of trust and forgery punishable under Sec. 406 and 420 of the IPC. He would further submit that considering the averments made in the FIR on its face value allowing the further proceedings against the petitioner would tantamount the abuse of process of law and therefore, the present petition may be allowed by quashing the impugned FIR.