JAYENDRA @ BHOLO KHUMANSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mrs. Reeta Chandarana, learned Additional Public Prosecutor, waives service of notice of Rule on behalf of the first respondent and Mr. Mahesh Pujara, learned advocate waives service of notice of Rule on behalf of the second respondent.

(2.) HAVING regard to the facts of the case and with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) BY this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code), the applicants seek quashing of the first information report registered vide Bhaktinagar Police Station I C. R. No. 200 of 2013.