CHHANABHAI SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioners. Rule. Rule is waived by learned advocates for the respective parties and is fixed forthwith.

(2.) THE petitioners have taken out this petition invoking provision of Section 482 of the Criminal Procedure Code for quashing the complaint being C.R. No. I-46/2013 lodged with Ankleshwar Rural Police Station District Bharuch for the offences punishable under sections 406, 420, 467, 468, 471, 120(B), 114, 504, 506(2) of Indian Penal Code.

(3.) LEARNED advocate for the petitioners has submitted that this petition is required to be filed as the entire genesis of complaint is on account of some misconception on the part of the concern which unfortunately resulted into filing of FIR, as the insertion of Section 73(A)(A) of Tenancy came to be incorporated only after the registration of the document.