SURESHBHAI AITABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned advocates for the respective respondents waive service. With the consent of the learned advocates for the parties, the matter is taken up for final hearing today.

(2.) The Applicants have filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR being C. R. No.11215001200433 of 2020 registered with Anand Rural Police Station, Anand for the offences punishable under Sections 324, 323, 504, 506(2) and 114 of the Indian Penal Code and Section 135 of the G.P. Act and all further and consequential proceedings including charge-sheet.

(3.) Heard learned Advocate Mr. Vishal K. Anandjiwala for the Applicants, learned advocate Mr. Yash K. Dave for the respondent No.2 original complainant and learned APP Mr. L. B. Dabhi for the Respondent - State of Gujarat through video conference.