ASHOKJI RAVTAJI THAKORE(DALANI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Mengdey, ld. APP waives service of rule on behalf of respondent Nos.1 and 2 and Shri Rathod, learned advocate waives service of rule on behalf of the respondent No.3.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition under Articles 226 and 227 of the Constitution of India r/w section 482 of Criminal Procedure Code, the petitioner, - original accused has prayed for an appropriate order quashing and set aside the FIR being C.R. No. 116/07 dtd 26-6-07 registered at Deesa city Police Station.