PARESHBHAI NARANJI MAGANJI LAKHAWARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for respondent no.2 has placed on record the affidavit, same is taken on record.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing CR.No.II- 3086 of 2014 registered with Amirgadh police station District: Banaskantha for the offences punishable under Ss. 323 , 504 , 506(2) and 114 of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard learned advocate for the applicant and learned advocate for the respondent no.2 - complainant.