JETHABHAI HARIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Himanshu Patel, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the first respondent and Mr. Pinakin Raval, 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 applicant seeks quashing of the first information report registered vide Pradyumannagar Police Station II C. R. No. 65 of 2013.