TAHER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being CR-II No.158 of 2019 registered with Kalupur Police Station, Ahmedabad City for the offence punishable under Sections 323, 294(KH), 427 and 114 of the Indian Penal Code.

(2.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent State.

(3.) Heard learned advocate for the applicant, learned advocate for the complainant and learned Additional Public Prosecutor through Video Conference.