JITENDRABHAI HIRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Dharmesh Devnani for respondent no.1 and learned advocate, Mr. Jay A. Mehta for respondent no.2 waive service of notice of Rule.

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

(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.11207025201783 of 2020 registered with Godhra 'A' Division Police Station, Panchmahal for the offence punishable under Sections 376, 506(2) of the Indian Penal Code.