HASIT DAMODARDAS ZAKHARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Section 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.11185002210105 of 2021 registered with Dwarka Police Station, Dist.- Devbhumi Dwarka for the offences punishable under Sections 384, 393, 501, 506, 114 and 34 of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Mr. Bhavik Samani, 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. Harshil Dattani, learned advocate for the applicants and Mr. Bhavik Samani, learned advocate for the respondent no.2 - complainant.