VIJAYKUMAR VITTHALBHAI MATHUKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned APP waives service of notice of rule for and on behalf of the respondent no.2.

(2.) The respondent no.2, although served with the notice issued by this Court, has chosen not to remain present either in person or through an advocate and oppose this application.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the proceedings of the F.I.R. being C.R. No.I-317 of 2018 registered with the Varachha Police Station, Surat, for the offence punishable under Ss. -363 of the I.P.C.