RAMNIKBHAI HARAKHCHANBHAI MAHETA (ABATED) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicants under Section 482of the Code of Criminal Procedure, 1973 ("Code" for short) seeking quashing and setting aside the impugned FIR being C.R.No.I?314 of 2016 registered with "A" DivisionPolice Station, Dist: Rajkot for the offences punishable under Sections 406, 420, 465, 467, 468, 471 and 120B of the Indian Penal Code, 1860 ("IPC" for short).

(2.) Rule. Ms.Hansa Punani, learned APP for the respondent?State and Mr. Nikhil Kariel, learned Advocate for the respondent No.2?original complainant waive service of Rule for the respective respondents.

(3.) The brief facts leading to filing of present application are as under : -