(1.) Rule. Learned APP Mr.Soham Joshi waives service of notice of rule for respondent - State and learned advocate Mr.Kalrav Patel waives service of notice of rule for respondent No.2.
(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 C.R. No.I-25 of 2017 registered with Shahibaug Police Station, Ahmedabad for the offence punishable under Ss. 406, 420 and 506(1) of the Indian Penal Code and further proceedings arising thereof.
(3.) The brief facts of the case are as under :