ROHIT CHUNILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants-original accused have preferred this Application under Section 482 of the Code of Criminal Procedure {"CrPC" for brevity} for quashment of the complaint being, Criminal Case No. 1864 of 2008, registered in the court of Judicial Magistrate, First Class, Mansa, District Mahesana for the alleged offence punishable under Sections 406, 418, 420, 468, 471, 34 and 120B of the Indian Penal Code and consequential proceedings arising therefrom.

(2.) The facts leading to filing of the present application in nutshell are as narrated hereunder :

(3.) Heard learned advocate Mr. Bharat K Dave appearing on behalf of the applicants; learned advocate Mr. S.A. Baqui appearing on behalf of the respondent no.2 and learned APP Mr. KP Raval appearing on behalf of the respondent no.1-State.