JIVANBHAI @ JEENABHAI KASHIRAM PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment to amend the cause-title is allowed. Accused No.1 is permitted to be arraigned as applicant No.4.

(2.) Rule. Learned Additional Public Prosecutor Mr. Pranav Trivedi waives service of notice of rule on behalf of respondent No.1 State, whereas learned advocate Mr. Hardik Jani waives service of notice of rule on behalf of respondent no.3 - original complainant.

(3.) This petition has been filed under section 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C. R. No. I - 16 of 2019 registered with Khadia Police Station, Dist.: Ahmedabad City for offfence punishable under section 498A, 323, 294(b) and 114 of the Indian Penal Code and the proceedings initiated pursuant thereto.