RAHULKUMAR MAHESHCHANDRA GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocate Mr. PY Divyeshvar waives service of rule for the respondent No.2 and learned APP waives service of rule for the respondent State.

(2.) What is prayed in this petition filed u/s 482 of the Code of Criminal Procedure, 1973 is to quash and set aside FIR being I - C.R. No. 87/2015 registered with Bhadran Police Station for the offences punishable u/s 143, 147, 149, 447, 188 of the IPC .

(3.) During the course of hearing, learned advocate Mr. Divyeshwar for the respondent No.2 produced on record judgment delivered by the learned Addl. CJM, Borsad dtd. 29/10/2018 passed in Criminal Case No.942 of 2016 in regards to co-accused. Learned APP also produced on record report filed by the Bhadran Police Station, both the documents are taken on record.