KHENGARBHAI JADHAVBHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of Cr.P.C. for quashment of charge-sheet filed in connection with FIR being C.R. No.I-79 of 2015 registered with Tarapur Police Station, Dist: Anand for the offences punishable under Ss. 406, 409, 420, 465, 467, 468, 471, 114 and 120B of the IPC.

(2.) Heard Mr. Sumit Prajapati, learned counsel for the applicants, Ms. Moxa Thakkar, learned APP for the respondent-State and Mr. C.P. Champaneri, learned counsel for the respondent no.2-informant.

(3.) Rule. Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.