NAZIMUDDIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Vaibhav Sheth, learned advocate for the petitioner, Ms.Moxa Thakker, learned APP for the respondent - State and Ms.Saurabh Chande, learned advocate with Mr.Ankit Bachani, learned advocate for respondent no.2 through video conferencing.

(2.) RULE. Ms.Moxa Thakker, learned APP waives service of notice of rule for the respondent - State and Ms.Saurabh Chande, learned advocate with Mr.Ankit Bachani, learned advocate waives service of notice of rule for respondent no.2.

(3.) By invoking the provisions of Section 482 of the Criminal Procedure Code, 1973, the petitioner has sought relief to quash and set aside the impugned FIR being C.R.No. I - 505/2019 registered with Salabatpura Police Station, District: Surat dated 22.11.2019 for the offence punishable under Sections 307 , 326(a) , 506(2) etc. of the Indian Penal Code .