PRATAPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant seek quashment of the impugned FIR being C.R.- No.11190005200793 of 2020 registered with the Paliyad Police Station, District : Botad for the offences punishable under Ss. 186, 189, 504 and 507 of the Indian Penal Code.

(2.) Today, learned advocate for the applicant Mr.Pawan A. Barot submits an affidavit of the applicant dtd. 17/7/2023, tendering apology to the complainant by showing regret for the incident. The relevant paragraphs No.2 to 5 of the affidavit read as under :

(3.) Learned APP Mr. Jayswal for the State submits that considering the affidavit, this Court may pass appropriate order which may deem fit and appropriate.