BHARATBHAI LALABHA BHANDARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short "the Code") the applicant prays for quashing and setting aside the F.I.R. being C.R.No.I-171 of 2008 registered with Vapi Town Police Station, District Valsad for the offence punishable under Sections 406 , 420 , 465 , 466 , 467 , 468 , 469 , 471 , 161 , 191 , 204 , 192 , 193 and 114 of the Indian Penal Code, 1860 ( IPC ).

(2.) Despite service of notice of rule, the respondent no.2 has chosen not to appear before this Court.

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