ISHWARBHAI KARSANBHAI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Hardik Mehta, learned Additional Public Prosecutor waives service of notice of Rule on behalf of respondent - State.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the First Information Report bearing I-C.R. No.104 of 2016 registered with Vadnagar Police Station, Mehsana for the offences punishable under Ss. 376 , 504 , 506(2) and 114 of the Indian Penal Code and the proceedings initiated in pursuant thereto.

(3.) Today, learned Advocate Mr. Kamlesh S. Kotai submits that he has instructions to appear for the applicant. If so, let his Vakalatnama be accepted.