BHAVIK MANVATKUMAR RAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Nigam Shukla, learned advocate for the applicant, Mr. L.R. Poojari, learned APP for respondent No. 1 - State and Mr. Dharmesh Nanavati, learned advocate for respondent No. 2.

(2.) RULE . Mr. L.R. Poojari, learned APP waives service of Rule on behalf of respondent No. 1 - State and Mr. Dharmesh Nanavati, learned advocate waives service of Rule on behalf of respondent No. 2.

(3.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside FIR bearing CR No. I -137 of 2014 registered with Satellite Police Station, Ahmedabad for the commission of offence punishable under Section 380 of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicant.