NAGINBHAI MAGANBHAI ASARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicant has filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being No. 11821005200483 registered with Devgadh Baria Police Station, District Dahod for the offences punishable under Sections 498A, 323, 504, 506(2) of the Indian Penal Code, with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. Chetankumar K. Shah for the applicant, learned APP for the Respondent - State of Gujarat through video conference.

(3.) Learned advocate Mr. Pranav Tailor is permitted to appear on behalf of the original complainant. Registry to accept the Vakalatnama of learned Advocate Mr. Pranav Tailor appearing on behalf of the Original Complainant and place on record.