SANJAYBHAI NARSHIBHAI BAMROLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned advocates waive service of notice of Rule for respective respondents.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant/s prays for quashing the impugned FIR being CR-I No.11190002210235 of 2021 registered with the Botad Police Station for the offences punishable under Ss. 324 and 504 of the Indian Penal Code and Sec. 135 of the Gujarat Police Act.