HASANBHAI JAFARBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application is preferred by the Petitioners (Original Accused Nos. 1 to 13) under Sec. 482 of the Code of Criminal Procedure, seeking quashing of FIR being C.R.No.11197003230298 of 2023 registered with Vadu Police Station, Vadodara Rural, for the offences punishable under Ss. 143 , 147 , 148 , 149 , 323 , 337 and 294(b) of the Indian Penal Code as also under Sec. 135 of G.P. Act.

(2.) Heard learned Advocate for the Petitioners and learned APP for the Respondent - State.

(3.) Rule. Learned APP waives service of notice for and on behalf of the respondent - State.