JAYENDRABHAI JAIRAJBHAI KANAKHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Nandish Thackar, learned advocate for Mr. Pratik Jasani for the applicants, Mr. L.R. Poojari, learned APP for respondent No. 1 -State and Mr. Premal Rachh, 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. Premal Rachh, 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 applicants have prayed for quashing and setting aside FIR bearing CR No. I -98 of 2014 registered with City "C" Division Police Station, Jamnagar for the commission of offence punishable under Sections 406, 420, 465, 467, 468, 471 and 506(2) of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants.