DHANJIBHAI CHAKURBHAI LADUMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. L. B. Dabhi and learned advocate Mr. Mahesh K. Poojara waive service of notice of Rule for respondent no.1 - State and respondent no.2 - original complainant, respectively.

(2.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(3.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside FIR being C.R.No.I-43 of 2016 registered with Mahuva Police Station, District Bhavnagar, charge-sheet filed pursuant to the said FIR and all other proceedings initiated pursuant to the said FIR.