DHAVAL JITESHBHAI VASU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocate for the applicants and learned advocate for respondents, present application is taken up for final disposal today.

(2.) Rule. Learned APP, Ms. Nisha Thakore for respondent no.1 - State and learned advocate, Mr. Nandish Thackar for respondent no.2 - Original Complainant waive 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 applicants pray for quashing and setting aside the FIR being C.R. No.11202038210248 of 2021 registered with Meghpar (Padana) Police Station, Jamnagar for the offence punishable under Sections 143, 147, 148, 149, 326, 325, 323, 452 of the Indian Penal Code, under Section 135(1) of the G.P. Act, under Section 51(b) of Disaster Management Act and under Section 3 of Epidemic Diseases Act-1897.