ABDULGAFAR DADKARIMBHAI RAISH Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Rule. Learned APP Ms. Chetna Shah for respondent no.1 and learned advocate, Mr. Gaurav Vyas for respondent no.2 waive service of notice of Rule.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R.No.II-32/2018 registered with Amreli city Police Station, Amreli for the offence punishable under Ss. 323 , 504 , 506(2) and 114 of the Indian Penal Code.