SANDIPKUMAR RAMDAS PRABHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Hriday Buch with learned advocate Mr.Darshan Varandani for the petitioner and learned APP Ms.Monali Bhatt for the respondent-State. Though served, none appears for respondent No.2.

(2.) Considering the facts and circumstances of the case and with consent of learned advocates for the parties, the matter is taken up for final disposal forthwith.

(3.) By way of the present petition filed under Articles 226 and 227 of Constitution of India and under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), petitioner has prayed to quash and set aside the impugned FIR being C.R.No.II-10 of 2015 registered with Dahej Police Station, District: Bharuch for the offence punishable under Ss. , 13, 14(c) and 14-C of the Foreigners Act, 1946 and other proceedings arising therefrom qua him.