(1.) Rule. Learned APP, Mr. Manan Mehta for respondent no.1 - State of Gujarat and learned advocate, Mr. Chirag Patel for respondent no.1 - original complainant waive service of notice of rule.
(2.) By way of preferring present application under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC" for short"), the applicant - original accused no.2, seeks to invoke the inherent powers of this Court, inter alia, praying for quashing and setting aside First Information Report being C.R. No. I-61 of 2016 registered with Vadodara Rural Police Station for the offence punishable under Ss. 447, 406, 420, 506 and 114 of the Indian Penal Code ("IPC" for short") and subsequent proceeding being Criminal Case No.39464/2016 pending before the court of learned Chief Judicial Magistrate, Vadodara pursuant to filing of the chargesheet qua the applicant.
(3.) Heard learned Senior Counsel, Mr. Nirupam Nanavati assisted by learned advocate, Mr. Hardik B. Shah for the applicant, learned APP Mr. Manan Mehta for the respondent no.1 - State of Gujarat and learned advocate, Mr. Chirag B. Patel for the respondent no.2 - original complainant.
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