RAJPUT YUVRAJSINH DHARAMSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates for the applicant as well as for respondent No.2 - original complainant, the present application is taken up for final disposal today through video conferencing.

(2.) RULE. Learned advocates appearing for the respective parties waive service of Rule for the respective respondents.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short the 'Code'), the applicant prays for quashing and setting aside F.I.R. being C.R.No.51 of 2019 registered with Olpad Police Station, District Surat (Rural) for the offence punishable under Section 363 of the Indian Penal Code, 1860 (IPC).