KALUBHA JASHUBHA RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocates appearing for the respective parties.

(2.) RULE . Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents. Mr. Mahesh Poojara, learned advocate shall file his Vakalatnama for respondent No. 2 during the course of the day.

(3.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside FIR bearing I -C.R. No. 135 of 2012 registered with Anand Rural Police Station, Anand, for the commission of offences punishable under Sections 465, 467, 468, 340, 506(2) and 120(b) of the Indian Penal Code, 1860 as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants.