MAHMAD HANIF ABDULBHAI KHIYANI 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 I-CR No. 118 of 2019 registered with Pradhyuman Nagar Police Station, Rajkot City, for the offences punishable under Sections 323, 504, 506(2), 436, 441, 442 of the Indian Penal Code and Sections 3(2) (5), 3(1-R), 3(1-Z) of the Atrocities Act with all further and consequential proceedings including arising pursuant to the said FIR.

(2.) Heard learned Advocate Mr. M.S.Padaliya for the applicant, learned APP for the Respondent - State of Gujarat and learned Advocate Mr. Denish V. Mavadhiya appearing on behalf of Respondent No.2 - Original Complainant, through video conference.

(3.) Learned advocate Mr. Denish V. Mavadhiya is permitted to appear on behalf of the original complainant. Registry to accept his Vakalatnama and place on record.