MUSTAQBHAI MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT Criminal Miscellaneous Application under Section 482 of the Code of Criminal Procedure has been preferred by the applicant-original accused to quash and set aside the FIR being CR-II-No.3075 of 2008 registered with Sola Police Station, Ahmedabad lodged by respondent no.2 herein-original complainant for the offences under Sections 323, 294-B, 506(A) of Indian Penal Code.

(2.) TODAY, when the present application is taken up for further hearing, Shri Dabhi, learned APP under the instructions from Mr. Madhusudan R. Sadhu, ASI, Sola Police Station has stated at the bar that after the investigation was concluded and having found prima facie case, the Investigating Officer has filed the charge sheet against the applicant on 13.7.2008.