DILIPBHAI @ NARENDRASINH DEVAYATBHAI SISODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants have filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR 11203036200076 of 2020 registered with Maliya Hatina Police Station, Junagadh for the offences punishable under Sections 143 , 147 , 148 , 149 , 323, 324, 332 and 186 of the Indian Penal Code and with all further and consequential proceedings.

(2.) Heard learned Advocate Mr.Ashish Dagli for the applicants, learned APP Ms. Moxa Thakkar for the Respondent - State of Gujarat through video conference. Learned advocate Mr. Apurva Jani is permitted to appear on behalf of the Respondent No. 2 - original complainant.

(3.) RULE. Learned APP waives service of notice of rule on behalf of the respondent - State.