PARESH NAGDANBHAI DANGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Virendra Baheti, learned advocate for the petitioner, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1 State and Mr.Rajesh R. Dewal, learned advocate for respondent No.2original complainant.

(2.) BY way of the present petition under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the petitioner has prayed for quashing of the F.I.R. being C.R. No.I45 of 2012 registered at 'B' Division Police Station, Rajkot for the offences under Sections 323, 504 and 114 of the Indian Penal Code, 1860 (the IPC) and Section 135(1) of the Gujarat Police Act.

(3.) IT may be noted that this Court (Coram: K.M.Thaker, J) while admitting the petition on 06.02.2013 passed the following order: