SAGAR VIRESHBHAI GODA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate, Mr. Vimal Purohit, states that he has received instructions to appear on behalf of the original complainant.

(2.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor, waives service of notice of rule on behalf of respondent No.1.

(3.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the first information report bearing C.R. No. I- 11191040200 of 2020 registered with Sardarnagar Police Station, Ahmedabad City and the proceedings initiated in pursuance thereof.