ROOPSINHBHAI GIBIYABHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC" for short), the applicant has prayed for quashing and setting aside the FIR being C.R. No.II-60/2016 registered with Bharuch City 'A' Division Police Station, Bharuch for the offences under Sec. 145(2)(C)(D) of the Gujarat Police Act.

(2.) The facts of the case in nutshell are as under,

(3.) Heard learned advocate, Mr. Pawan Barot for the applicant and learned APP Mr. Soaham Joshi for the respondents.