ASHWIN HARIBHAO MORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appearing on behalf of the respective parties waive service of rule.

(2.) By way of the present writ applications, the applicants seek quashing of First Information Report (F.I.R.) being C.R. No.I-214 of 2015 registered with Valsad Town Police Station, Dist. Valsad, for the offences punishable under sections 406, 420, 120B, 34 and 114 of the Indian Penal Code, 1860 (IPC).

(3.) The brief facts of the case are as under: