PRAFULBHAI MALABHAI MADHVI 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. Bhash Mankad, 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 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, the applicant seeks quashing of the first information report registered vide B Division Police Station, Rajkot I C. R. No. 254 of 2013.