ARJUN RAMBHAI JALU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the respective parties.

(2.) RULE . Ms. Hansa Punani, learned Additional Public Prosecutor for the respondent -State, and Ms. Panna I. Bhalla, learned advocate for respondent No. 2 -Original complainant, appear and waive service on behalf of the respective respondents. Ms. Bhalla, learned advocate, undertakes to file vakalatnama on behalf of respondent No. 2 within two days.

(3.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicants -original accused have prayed for quashing of F.I.R. being C.R. No. II -98 of 2014 registered at Malaviyanagar Police Station, Dist. Rajkot, for the offences under Sections 427, 506(2), 114 of the Indian Penal Code, 1860 (the IPC) and Section 135(1) of the Gujarat Police Act.