DASHRATHJI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) RULE . Learned counsel appearing for the respective respondents waive service.

(3.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the applicant -original accused has prayed for quashing of F.I.R. being C.R. No. I -168 of 2014 registered at 'B' Division Police Station, Dist. Mahesana for the offences under Sections 324, 323, 504, 506(2), 114 of the Indian Penal Code, 1860 (the IPC) and Section 135 of the Gujarat Police Act as well as subsequent proceedings of the said case/F.I.R.