PRAVINBHAI DHULABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicant has requested to quash and set aside the FIR being CR No. I-11191015230249 of 2023 registered with Nikol Police Station, District Ahmedabad Rural for the offence punishable under Ss. 376(2)(n) , 506(1) of the Indian Penal Code.

(2.) Short facts of the present case are as under:

(3.) Heard learned advocate for the applicant.