VISHAL MEGHJIBHAI DHAMELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the petitioners have prayed for quashing and setting aside the FIR being C.R.No.I-69 of 2016 registered with Ghogha Road Police Station, District:- Bhavnagar for the offences punishable under Ss. 143 , 146 , 337 , 353 , 186 and 504 of the Indian Penal Code and sec. 120 of the Gujarat Police Act and Criminal Case No. 2477 of 2017 pending in the Court of Judicial Magistrate, Bhavnagar.

(2.) Heard learned advocate Mr. B. M. Mangukiya for the petitioners and learned APP Ms. M. D. Mehta for the respondent - State.

(3.) By consent of learned advocates appearing for the parties, the matter is taken up for final hearing today. Hence, RULE. Learned APP waives service of notice of rule for and on behalf of the respondent - State.