DIVYESHBHAI NATWARLAL JATKIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, present applicant has prayed to quash and set aside the FIR filed by the respondent no.2 before Bhakti Nagar Police Station, Rajkot being C.R.No.11208052200249 dated 19.04.2020 and further prayed to stay the further investigation in pursuance of the FIR till pendency and final disposal of the application.

(2.) Notice was issued to the respondents on 29.04.2020.

(3.) Today, when the matter is called out for hearing, learned advocates for the respective parties requested to take up this matter for final hearing.