BUDHABHAI MASHARUBHAI KALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R.No.11190005210683 of 2021 registered with Paliyad Police Station, Dist.- Botad for the offences punishable under Ss. 323 , 506(2) and 114 of IPC and Sec. 135 of the Gujarat Police Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Mr. Pinakin Raval, learned advocate states that he has instructions to appear for the respondent no.2-original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(3.) Heard Mr. Rajesh Gidiya, learned advocate for the applicants and Mr. Pinakin Raval, learned advocate for the respondent no.2 - complainant.