AJITKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned counsel for the respective respondents waive service. Considering the controversy involved in the matter, the same is taken up for final hearing today.

(2.) This criminal misc. application under Sec. 482 of the Criminal Procedure Code, 1973 (CrPC) is filed seeking quash of the FIR being C.R. No. 11210015210232, registered with DCB Police Station, Surat City for the offences punishable under Ss. 406, 409, 420, 504, 506(2) and 114 of the Indian Penal Code, 1860 (IPC).

(3.) Heard, the learned counsel for the petitioner, the learned counsel for the second respondent, who is the de facto complainant and the learned Additional Public Prosecutor for the respondent No. 1 - State.