FAIZAN FIROZ SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Zubin F. Bharda for the applicants, learned APP Ms.Moxa Thakkar for the respondent No.1-State and learned Advocate Mr.Anirudh N. Suchak for the respondent No.2-original complainant.

(2.) Rule returnable forthwith. Learned APP Ms. Moxa Thakkar waives service of Rule on behalf of the respondent No.1-State and learned Advocate Mr.Anirudh N. Suchak waives service of Rule on behalf of the respondent No.2-original complainant.

(3.) By way of the present application the applicants are praying for quashing of the Criminal Complaint being C.R.No.11210030201075 of 2020 registered with Mahidharpura Police Station, Surat City on 13.10.2020 for the offence punishable under Sections 294(b), 506, 427 and 117 of the Indian Penal Code.