HITENKUMAR MAFATLAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application, which is filed under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code'), the applicant original accused has prayed that the FIR being C.R.No.I-110/2011 registered with Kheda Town Police Station be quashed and set aside.

(2.) Heard learned advocate Mr. M.B.Rana for the applicant, learned advocate Mr. Sharvang Ghia for Mr. D. K. Puj for the respondent No.2 original complainant and learned APP Mr. Devnani for the respondent State.

(3.) Learned advocate Mr. Rana appearing for the applicant submitted that the impugned FIR is filed under Sections 406, 420 and 120B of the Indian Penal Code against the present applicant and 14 others. It is submitted that the present applicant is shown as accused No.14 in the impugned FIR, whereas one Mr. Chiragbhai Jayantibhai Patel is shown as accused No.15.