SHABBIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order dtd. 2/9/2014 passed by the Co-ordinate Bench of this Court reflects that the present application has been disposed of qua applicant No.1 as not pressed for by the learned advocate for the applicant.

(2.) Mr.Gaurav Chudasama, the learned advocate appearing for the applicants, does not press this application qua applicant Nos.2 and 3 - original accused Nos.2 and 3. Hence, the present application stands disposed of qua applicant Nos.2 and 3 as not pressed for. Rule is discharged qua applicant Nos.2 and 3. Interim relief, if any, granted earlier, stands vacated.

(3.) This application has been filed by the applicant No.4 - original accused No.4 under Sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being I C.R.No.91 of 2014 registered with Sarkhej Police Station, Dist.: Ahmedabad for the offfence punishable under Ss. 498(A) , 323 , 294(b) and 506(1) of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicant.