ABDULRAHIM JAMALHAIDER KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor waives service of rule on behalf of the respondent-state.

(2.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 primarily for quashing and setting aside the F.I.R. registered as C.R. No.I-11196035220491 of 2022 with Vaadi Police Station, Vadodara City on 3/8/2022 for the offence punishable under Sec. 354D(1) of the Indian Penal Code.

(3.) Learned Advocate for the applicant at the outset has submitted that F.I.R. registered is counter blast to the Civil proceedings pending between the families of both the applicant and the respondent-complainant and therefore, to get advantage in the Civil proceedings, present criminal proceedings are instituted.