MUKESHBHAI HARIPRASAD THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an Application filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being CR No.1119601720071/2020 registered with Paniget Police Station, Vadodara for the offences punishable under Sections 323 , 294(B) , 506(2) and 114 of IPC read with Section 135 of the Gujarat Police Act.

(2.) Heard learned Advocate Mr. Pravin Godaliya for the Applicant, learned APP Mr. H.K. Patel for the Respondent - State of Gujarat and learned Advocate Mr. Harsh Vyas for Respondent No.2 - Original Complainant, through video conference.

(3.) Though the Vakalatnama of learned Advocate Mr. Harsh Vyas is not on record but he has made the statement at bar that he has already submitted his Vakalatnama. But on the basis o the affidavit and other papers and that the offence is registered upon the Applicant Accused, his verbal submission is accepted. Registry to place the Vakalatnama on record.