LAWS(GJH)-2014-7-32

ABHILASH PARIMALBHAI PARGHI Vs. STATE OF GUJARAT

Decided On July 10, 2014
Abhilash Parimalbhai Parghi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

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

(2.) RULE . Ms. Hansa Punani, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent -State and Mr. Bharat Bhadka, learned counsel waives service of notice of Rule on behalf of respondent No. 2 -first informant. Mr. Bharat Bhadka, learned counsel shall file his Vakalatnama on behalf of respondent No. 2 -First Informant latest by 11.07.2014.

(3.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside FIR bearing C.R. No. I -56 of 2014 registered with Dwarka Police Station, Dist: Devbhumi Dwarka for the offences punishable under Sections 354, 504, 323 and 114 of the Indian Penal Code, 1860.