TUSHAR MAGANBHAI MUNGALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Nilay A. Thaker on behalf of the applicants and 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.

(3.) By way of this application, the applicants have prayed for quashing of FIR being C. R. No. I-17 of 2019 registered with the Jasdan Police Station, Dist. Rajkot (Rural) on 17/5/2019 for offences punishable under Ss. - 363 and 366 of the Indian Penal Code .