RAJESH @ MUNNA KANTIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate, Mr. Rafik Lokhandwala for the applicants, learned APP, Mr. R.B. Raval for respondent no.1 - State and learned advocate, Mr. Salim Saiyed for respondent no.2 - Original Complainant, who is permitted to file his Vakilatnama in the Registry.

(2.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants pray for quashing and setting aside the FIR being C.R. No.11191043200726/2020 registered with Shahpur Police Station, Ahmedabad for the offence punishable under Sections 326, 325, 324, 323, 294(b), 427, 143, 147 and 148 of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.