BIPINCHANDRA PURSHOTTAMDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) This Criminal Misc. Application under Sec. 482 of the Criminal Procedure Code, 1973 (CrPC) is filed to quash the FIR being II-C.R. No. 183 of 2017 registered with Vidhyanagar Police Station, District: Anand.

(3.) Heard, the learned senior counsel Mr. I. H. Syed, assisted by Mr. C. B. Upadhyay, learned counsel for the petitioners, Mr. K. J. Panchal, learned counsel for the second respondent, who is the de facto complainant and learned Additional Public Prosecutor Ms. Jyoti Bhatt for the respondent - State.