MAYANK JAIGOPAL ARORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor appears and waives service of notice of rule for and on behalf of the respondent-state.

(2.) 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.11216001220205 of 2022 registered with Adalaj Police Station, Gandhinagar for the offences punishable under Ss. 323 , 504 , 506(2) and 114 of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard Mr. Gupta, learned advocate for the applicants and Mr. Thakore, learned advocate for the respondent no.2 - complainant.