MOHAMMED IRFAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Ronak Raval for respondent no.1 and learned advocate, Mr. R.H. Zeena for respondent no.2 waive service of notice of Rule.

(2.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R.No.11191038210668 of 2021 registered with Vatva Police Station, Ahmedabad City for the offence punishable under Sections 392, 323, 506(2), 294(b) of the Indian Penal Code and under Section 135(1) of the Gujarat Police Act.