RAHUL DATTATRAYA KULKARNI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP Mr. L.B. Dabhi for respondent no.1 and learned advocate, Ujjwal R. Shareen for respondent No.2 waives service of notice of Rule.

(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.11196030210465 of 2021 registered with Sayajiganj Police Station, Vadodara City for the offence punishable under Setions 279, 337 and 427 of the Indian Penal Code and under Section 177, 184 and 134 of the Motor Vehicles Act, 1988.