BHIKHABHAI SARTANBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Zubin F. Bharda for the applicants, learned Additional Public Prosecutor Ms.Maithili Mehta for Respondent No.1 - State and learned advocate Mr.Minesh Erinpuria for Respondent No.2 - original complainant.

(2.) By way of this application under Sec. 482 of the Code of Criminal Prosecutor, 1973 (' Cr.P.C .', for short), the applicants have prayed for quashing and setting aside the First Information Report being I - C.R.No.11216008200412 of 2020 registered with Gandhinagar Sector 7 Police Station, Dist.Gandhinagar for offences under Ss. 143, 147, 148, 149, 323, 324 and 427 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.

(3.) Learned advocate Mr.Bharda for the applicants submitted that by way of consent quashing, vide order dtd.6/7/2020 passed in Criminal Miscellaneous Application No.7890 of 2020, complaint qua some of the accused has already been quashed. He drew attention of this Court to the affidavit filed by complainant viz. Nareshji Budhaji Thakor, which is is at page:33 of the application, whereby he has accorded his sanction to quash the complaint filed by him against the applicants. Learned advocate Mr.Bharda also drew attention of this Court to the affidavit filed by witnesses wherein witnesses have also accorded their sanction for quashing of the complaint.