BIPINBHAI JAYANTIBHAI PATEL 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.

(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 the FIR being CR No. I -151 of 2012 registered with Taluka Police Station, Kalol for the commission of offence punishable under Sections 407 and 114 of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants.