DHANANJAYBHAI KARSHANBHAI RATHOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. 11210055200958 of 2020 registered with Salabatpura Police Station, Surat City for the offences punishable under Sections 406, 420 and 120(B) of the Indian Penal Code, with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Ms. Bhavna D. Acharya for the applicant and learned APP for the Respondent - State of Gujarat through video conference.

(3.) Learned advocate Mr. Ronith Joy is permitted to appear on behalf of the original complainant. Registry to accept the Vakalatnama of learned Advocate Mr. Ronith Joy appearing on behalf of the Original Complainant who is identified by him.