BANKIM TARUN DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr.Soham Joshi waives service of Rule for the respondent - State and learned advocate Mr.C.Z.Sankhla waives service 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 CR No.11199010210968 of 2021 registered with Bharuch 'A" Division Police Station, Bharuch for the offence punishable under Ss. 120B , 406 , 420 , 409 , 465 , 467 , 468 and 471 of the Indian Penal Code, Chargesheet No.107 of 2021 and Criminal Case No.14279 of 2021 pending before Chief Judicial Magistrate, Bharuch and further proceedings arising thereof.

(3.) The brief facts of the case are as under :