RADHESHYAM DAGDULAL BHOMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of Rule for the respondent State. Though served with notice, respondent No.2 did not choose to remain present before the Court.

(2.) By this application under Sec. 482 of the Code of Criminal Procedure (for short "the Code"), the applicant seeks quashing of the FIR registered as CR No.I-159 of 2014 registered with Ankleshwar GIDC Police Station for the offence punishable under Ss. 406, 467, 468, 469, 471 and 420 of the Indian Penal Code and further proceedings arising thereof.

(3.) Heard learned Advocates appearing for the respective parties.