ARJANBHAI BHAGABHAI DANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, the petitioner has prayed for quashing of the First Information Report being C.R. No. I-107/2011 registered with Jetpur City Police Station for the offence punishable under Sections 406, 420, 506(2), 120B and 114 of the Indian Penal Code.

(2.) The case, as made out by the respondent no.2 herein in his First Information Report, may be summarized as under;

(3.) Heard learned advocate Mr. Ashish M. Dagli appearing on behalf of the petitioners, learned advocate Mr. Nandish Thakkar for Thakkar and Pahwa Advocates appearing on behalf of the respondent no.2 and learned APP Mr. KP Raval appearing on behalf of the respondent no.1-State.