BHARATBHAI MANJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Present Petition Has Been Filed By The Petitioner Under Section 482 Of the Code of Criminal Procedure, 1973 {"CrPC" for brevity} to quash and set aside complaint, being C. R. No. I-179/2012 registered with Thorala Police Station, District: Rajkot for an offence punishable under Sections 406, 420, 120B and 114 of the Indian Penal Code ["IPC" for short].

(2.) Brief facts of the present petition read, thus:

(3.) Heard learned advocate Mr. Sandeep R. Limbani for the petitioner, learned advocate Mr. Ashish M. Dagli for the respondent no.2 and learned APP Mr. Rutvij Oza for the respondent no.1-State.