PIR MOHMAD PANNA YUSUFSHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Virat Popat, learned advocate states that he has instructions to appear for the respondent no.2-original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(2.) This application is filed under Sec. 482 of Cr.P.C. for quashment of FIR being C.R. No.11201017220001 of 2022 registered with CID Crime Border Zone Police Station, Dist: Kachchh Western Bhuj for the offences punishable under Ss. 114 , 120B , 182 , 193 , 195 , 196 , 463 , 464 , 465 , 467 , 469 , 471 , 472 , 474 , 504 and 506(2) of the IPC.

(3.) This Court has heard Mr. Ashish Dagli, learned counsel for the applicant, Mr. Virat Popat, learned counsel for the respondent no.2 and Mrs. Krina Calla, learned APP for the respondent-State.