SANJAYSINH SURESHSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leaned advocate Mr. Nikhil S. Vyas upon instructions seeks permission to appear on behalf of the respondent No. 2. Permission as prayed for is granted. Registry is directed to accept his Vakalatnama.

(2.) RULE. Learned APP waives service of notice of Rule for and on behalf of the respondent - State.

(3.) Present application is preferred by the petitioners (original accused number 1 to 6) under Sec. 482 of the Code of Criminal Procedure, seeking quashing and setting aside FIR No. 11216009230251 of 2022 lodged with Mansa Police Station, District: Gandhinagar, for offences punishable under Ss. 323 , 504 , 506(2) , 392 and 114 of the Indian Penal Code.