SHANTABEN MAGABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an Application filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 11209020200911 of 2020 registered with Idar Police Station, District Sabarkantha for the offences punishable under Sections 323, 354(A), 504, 506(2) and 114 of the Indian Penal Code read with Section 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Mahesh K. Poojara for the Applicants, learned APP Mr. H.K. Patel for the Respondent - State of Gujarat and learned Advocate Mr. Kishan Prajapati for Respondent No.2 - Original Complainant, through video conference.

(3.) Though the Vakalatnama of learned Advocate Mr. Kishan Prajapati is not on record but he has made the statement at bar that he has already submitted his Vakalatnama. But on the basis of the affidavit and other papers and that the offence is registered upon the Applicants Accused, his verbal submission is accepted. Registry to place the Vakalatnama on record.