SHAILESHKUMAR MANSUKHBHAI LASAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed for quashing of FIR being C.R. No.I-344 of 2016 registered with Sector 7 Police Station, District: Gandhinagar for the offences punishable under Ss. 323 , 452 , 354 , 324 , 506(2) , 504 and 114 of the Indian Penal Code.

(2.) Rule returnable forthwith. Learned Additional Public Prosecutor waives service of notice of rule for the respondent-State.

(3.) There is no appearance by the respondent no.2 despite of service of notice.