(1.) Rule. Learned APP Mr. Dharmesh Devnani for respondent no.1 and learned advocate, Mr. Jimit Shah 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.11211050210172 of 2021 registered with Thangadh Police Station, Surendranagar for the offence punishable under Sections 384, 427, 337, 504, 506(2), 507, 114 of the Indian Penal Code and under Section 135 of the Gujarat Police Act.