VITTHALBHAI DHANJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP appears and waives service of notice of rule on behalf of both the respondents.

(2.) By way of this application filed under Section 482 of the Code of Criminal Procedure, the applicant, original accused, has prayed to quash and set aside the complaint being FIR No.11214020200363 registered with Kamrej Police Station under Sections 186, 504 and 114 of IPC and all consequential proceedings initiated in pursuance thereof.

(3.) The facts in brief are as under: