HARESH RAVJIBHAI VASANI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP Ms.Maithili Mehta for respondent No.1 and learned advocate, Mr. Shivam Choksi for respondent No.2 - original complainant waive service of notice of Rule.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants pray for quashing and setting aside the FIR being FIR being No.11216008200520 of 2020 registered at Gandhinagar, Sector 7 Police Station for the offences punishable under Ss. 143, 147, 149, 323, 327, 447, 504 and 506(2) of the Indian Penal Code.