KAMLESH BHURCHAD BILWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Padaliya, learned advocate for the applicant, Ms.Thakker, learned Additional Public Prosecutor for the respondent - State and Mr.Kikani, learned advocate for the original complainant through Video Conferencing.

(2.) At the request of learned advocates for the parties, the matter is taken up for final hearing.

(3.) By invoking the provisions of Section 482 of the Criminal Procedure Code, 1973, the applicant has sought relief to quash and set aside the impugned FIR being C.R.No.I - 21/2016 registered with Kuvadva Road Police Station, District: Rajkot dated 07.02.2016 for the offence punishable under Sections 366 , 363 , 114 etc. of the Indian Penal Code.