SUNIL PURSHOTAMDAS SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. P.B. Khandheria, learned advocate for the applicant, Ms. Hansa B. Punani, learned APP for respondent No. 1 -State and Mr. Pravin Gondaliya, learned advocate for respondent No. 2.

(2.) RULE . Ms. Hansa B. Punani, learned APP waives service of Rule on behalf of respondent No. 1 -State and Mr. Pravin Gondaliya, 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 -126 of 2005 registered with Vadi Police Station, Vadodara for the commission of offence punishable under Sections 406, 420, 467, 468, 471 and 120B of the IPC as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicant.