BALWANTRAI AMBARAM PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) Mr Shah, the learned APP waives service of notice of Rule for and on behalf of respondent No.1 -State of Gujarat. Mr Chirag Parekh, the learned advocate has appeared on behalf of respondent No.2 - original complainant.

(3.) By this application, the applicant -original accused seeks to invoke the inherent powers of this Court under section 482 of the Code of Criminal Procedure, 1973 praying for quashing of the First Information Report lodged with DCB Police Station, Surat vide CR No.I -11 of 2010 for the offence punishable under sections 406, 465, 467, 468, 471, 120 -B read with 114 of the Indian Penal Code.