VAHABBHAI USMANBHAI SAIYED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.M.R. Molavi, learned advocate for the petitioners, Mr. Imran Pathan, learned advocate for the respondent no.2- complainant and Ms.Maithili Mehta, learned Additional Public Prosecutor for the respondent - State through Video Conferencing.

(2.) RULE. Ms.Mehta, learned Additional Public Prosecutor waives service of notice of rule for respondent - State. With the consent of learned advocates for both the sides, rule is fixed forthwith.

(3.) The petitioner has filed the present petition under Section 482 of the Criminal Procedure Code for quashing and setting aside the FIR being C.R.No.11217029200514 of 2020 registered with Sami Police Station, District: Patan for the offences under Sections 506(2) , 504 , 294(b) and 114 of the Indian Penal Code and Section 30 of the Arms Act and Sections 3(1)(r), 3(1)(s) and 3(2)(va) of the Prevention of Atrocity Act qua the present petitioners as well as all consequential proceedings thereof.