DHIRUBHAI NANJIBHAI PATEL LOTWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal impugns an order of the High Court of Gujarat at Ahmedabad dtd. 23/12/2024, whereby Crl. Misc. Application No.21648 of 2023 filed by the appellant under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing the First Information Report ("FIR") bearing FIR No. 11189001230013, registered at P.S. Halvad, District Morbi, and all proceedings in pursuance thereof including the charge sheet, for offences punishable under Ss. 306 and 506(2) of the Indian Penal Code, 1860, has been dismissed.