KIRITBHAI BALUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure Code, 1973 (hereinafter referred to as "the Cr.P.C.") for quashing and setting aside the FIR bearing C.R. No.I-16 of 2016 registered with Sathamba Police Station District-Arvalli for the offences punishable under Ss. 419, 420, 465, 467, 468, 471 and 114 of the Indian Penal Code, 1860 (hereinafter referred to as "the Code").

(2.) Heard learned advocate Mr. Rasesh H. Parikh with learned advocate Mr. Sagar Pandya for the applicants, learned advocate Mr. Prakash Pandya for respondent No.2 and learned APP Mr. Pranav Dhagat for respondent-State.

(3.) Rule. Learned advocates waive service of notice of Rule on behalf of the concerned respective respondents.