JAYESHKUMAR BECHARDAS PATEL 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.I-1/2018 registered with Devbhumi Dwarka ACB Police Station for the offences under Ss. 13(1)(d)(ii) and 13(2) of the Prevention of Corruption Act and under Ss. 120(B), 406, 409, 465, 467, 468, 471 and 114 of the Indian Penal Code.

(2.) Heard learned advocate, Mr. Vaibhav Vyas for the applicant and learned APP Mr. Soaham Joshi for the respondent no.1 - State of Gujarat. Though served, none appears for the respondent no.2.

(3.) The gist of the FIR is that, All the accused, in connivance with each other, have made the payments of the bill for the constructions of the Toilets pursuant to "Nirmal Gujarat Sauchalaya Yojana" on the strength of the forged and fabricated certificates and checklist without actual verification and thereby committed cheating with the Government.