ARJUNSINH UDAYSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have filed this application seeking to invoke inherent powers under section 482 of the Criminal Procedure Code, 1973 (Code) for quashing of the FIR being C. R. No. 11195009200557 of 2020, registered with the Chhapi Police Station, Dist. Banaskantha for the offence punishable under sections 143, 147, 148, 149, 323, 324, 336, 427, 429, 447 and 506(2) of the Indian Penal Code, 1860 (IPC).

(2.) Learned advocate Mr. Vinaysinh Vaghela has instructions to appear on behalf of the original complainant - respondent No. 2. Registry to accept his vakalatnama and place on record.

(3.) Rule. Learned advocates for the respective respondents waive service. With the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.