BABUBHAI KESHUBHAI VADALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Advocates appearing on behalf of the respective parties appear and waive service of notice of Rule.

(2.) The present writ application has been filed for quashing and setting aside the F.I.R. being C.R.No.I23 of 2016 registered at Jahangirpura Police Station, Dist.Surat, for the offences punishable under Sections 406, 420, 447, 465, 467, 468, 471, 120B and 114 of the Indian Penal Code, 1860 (for short "the IPC").

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