NURBHAI KHALILBHAI MIRZA 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 Mr. R.B. Raval for respondent no.1 and learned advocate, Mr. Urvesh Prajapati for respondent no.2 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 applicant prays for quashing and setting aside the FIR being C.R.No.I- 232/2019 registered with Chandkheda Police Station for the offence punishable under Ss. 376(2) (F), 376(2)(N), 354(A)(1)(ii)(iii)(iv), 323 and 506(1) of the Indian Penal Code and under Ss. 3(1)W)(1), 3(1)(W)(2), 3(1)(Z) and 3(2)(5-A) of the Atrocities Act.