HAJI MAMADBHAI KATIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned advocates appearing for the respective parties waives service of notice of rule on behalf of the respective respondents.

(2.) Heard Mr. Aamir S. Pathan, the learned advocate appearing for the applicant, Ms. Maithili D. Mehta, the learned Additional Public Prosecutor appearing for the respondent No.1 - State and Mr. C.R. Mishra,the learned advocate appearing for the respondent No.2.

(3.) By way of the present application, the applicant herein has prayed for quashing of FIR being C.R. No.I-13 of 2016 registered with Jodiya Police Station, Jamnagar for the offence punishable under Ss. 363, 366 of the Indian Penal Code.