MAYURSINH BHARATSINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seeks quashment of the impugned FIR being CR-II No.352 of 2017 registered with the Nadiad Town Police Station, Nadiad for the offences punishable under Ss. 323, 504, 506(2), 507 and 114 of the Indian Penal Code.

(2.) While issuing notice, vide order dtd. 4/10/2017, the Co-ordinate Bench of this Court has passed the following order and granted interim protection :

(3.) Learned APP has tendered a report submitted by the Police Inspector, Nadiad Town Police Station, Nadiad dtd. 16/6/2023, which is taken on record.