JAMNADAS GORDHANBHAI DOBARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule for the respondent­State. The Rule is returnable forthwith on consent.

(2.) This is a petition under Section 482 of the Code of Criminal Procedure for quashment of the FIR being I­C.R.No.43 of 2019 registered with Kamrej Police Station, District Surat, for the offences punishable under Sections 465, 467, 468, 471, 120(B) and 114 of the Indian Penal Code.

(3.) Brief facts leading to the present FIR are as follow: