(1.) The Applicants have filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being I-CR No. 11191028201058 of 2020 registered with Vejalpur Police Station, Ahmedabad City for the offences punishable under Section 294(b) , 506(1) and 114 of the Indian Penal Code.
(2.) Heard learned Advocate Mr. Fouzan Soniwala for the Applicants, learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat and learned advocate Mr. G.A. Kadari for the Respondent No. 2 - original complainant through video conference. Registry to accept the Vakalatnama of learned advocate Mr. G. A. Kadari for the complainant.
(3.) Rule. Learned APP waives service of notice of Rule on behalf of the Respondent - State of Gujarat and learned Advocate Mr. G. A. Kadari waives service of Rule on behalf of the Respondent No.2 - Original Complainant.