RAVINDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants have filed this application Under Article 226 of the Constitution of India and inherent powers under section 482 of the Criminal Procedure Code, 1973 (Code) for quashing of the FIR being C. R. No. 11210023201966 of 2020, registered with the Khatodara Police Station, Dist. Surat City for the offence punishable under sections 143 , 323 , 324 , 504 , 506(2) , 385 and 114 of the Indian Penal Code, 1860 ( IPC ) and section 135 of the G. P. Act with all further and consequential proceedings arising pursuant to the said FIR.

(2.) Learned advocate Mr. Mahesh Poojara 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.