JAYESHBHAI RAMJIBHAI GOSIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. R. J. Goswami on behalf of the applicant and learned Advocate Mr. Lakshit V. Patel for learned Advocate Mr. Shailesh T. Desai on behalf of the respondent no. 2, learned APP Ms. M. D. Mehta on behalf of the respondent-State.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Patel would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this application, the applicant prays for quashing of FIR being C. R. No. 11203024201246 of 2020 registered with the B Division Police Station, Dist. Junagadh on 29/4/2020 for offences punishable under Ss. - 306, 323, 498(A) and 114 of the Indian Penal Code and under Sec. - 174 of the Code of Criminal Procedure.