AAKASH OMPRAKASH SHIVNANI 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. 11216001200147 registered with Adalaj Police Station, Gandhinagar for the offences punishable under Sections 323 , 504 , 506(2) and 114 of the Indian Penal Code, with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Jainish P. Shah for the applicants, learned APP Mr. H.K.Patel for the Respondent - State of Gujarat and learned Advocate Mr. Rajesh Sahjani for the Original Complainant, through video conference.

(3.) Registry to accept the Vakalatnama of learned Advocate Mr. Rajesh Savjani appearing on behalf of the original complainant and place on record.