BHUPENDRABHAI AMBALAL THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to add the Jail Superintendent, Central Prison, Sabarmati, Ahmedabad as the party respondent No.3.

(2.) Rule returnable forthwith. Mr. Dharmesh Devnani, the learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent No.1 State of Gujarat. Mr. Nayan Parekh, the learned advocate has entered appearance on behalf of the respondent No.2 original first informant and waives service of notice of rule.

(3.) By this application under section 482 of the Code of Criminal Procedure, 1973, the applicants original accused seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report bearing C.R. No.I281 of 2017 registered with the Ramol Police Station, Ahmedabad for the offence punishable under Sections 406, 420, 465, 467, 468 and 471 read with 114 of the Indian Penal Code.