ASHWINBHAI CHATURBHAI MOLIYA 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.11208051215625 of 2021 registered with Rajkot "B" Division Police Station, Dist.- Rajkot City for the offences punishable under Ss. 406, 420, 323, 504, 506(2) and 34 of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Mr. Mahesh Poojara, 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. Ashish Dagli, learned advocate for the applicants and Mr. Mahesh Poojara, learned advocate for the respondent no.2 - complainant.