UMESHKUMAR KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant-accused no.3 has preferred this application under Section 482 of the Code of Criminal Procedure {"CrPC" for brevity} for quashing and setting aside the complaint, being C.R. No. I-187/2011 registered with Naroda Police Station, Ahmedabad for the offence punishable under Sections 406, 420, 467, 468, 471, 474, 120B of the Indian Penal Code, qua the applicant.

(2.) The facts leading to filing of the present application are as under:

(3.) Heard learned advocate Mr. Ashish M. Dagli appearing on behalf of the applicant, learned advocate Mr. KB Anandjiwala appearing on behalf of the respondent no.2 and learned APP Mr. KP Raval appearing on behalf of the respondent no.1-State.