DEEPAK MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since, all these matters arise out of a common FIR, with the consent of the learned Advocates for the parties, the same were taken-up for hearing together.

(2.) These applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in brief, 'the Code'), seeking to quash and set aside the impugned FIR, bearing I-C.R. No. 11208003220478 of 2022, registered with Gandhigram-2 (University) Police Station, Rajkot City, under Ss. 306, 406, 420, 506 and 144 of the Indian Penal Code.

(3.) Learned Advocate, Mr. B.T. Rao, submitted that he has received instructions to appear for Respondent No. 2-original complainant.