NIKHILBHAI GHANSHYAMBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M. B. Gohil for learned Advocate Mr. Kartik V. Pandya on behalf of the applicant and learned APP Ms. M. D. Mehta on behalf of the respondent-State and learned Advocate Mr. V. B. Malik on behalf of the respondent no. 2.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Malik 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.-II-3043 of 2018 registered with the Halvad Police Station, Dist. Morbi on 3/4/2018 for offences punishable under Ss. - 504, 506(2), and 114 of the Indian Penal Code .