VINODKUMAR KUBERBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned APP waives service of Notice of Rule on behalf of the respondent-state.

(2.) The present application has been filed for quashing and setting aside the F.I.R. being M. Case No. 01 of 2016 registered at Krishnanagar Police Station, Ahmedabad.

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