CHAKAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RULE . Mr. Alkesh N. Shah, learned Additional Public Prosecutor for the respondents State authorities, and Mr. Navin S. Parmar, learned advocate for respondent No. 4 -first informant, appear and waive service of rule on behalf of the respective respondents. Mr. Parmar undertakes to file his vakalatnama for respondent No. 4 within two days.

(3.) BY way of this petition under Section 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) the petitioner seeks quashing of F.I.R. being C.R. No. I -33 of 2014 registered at Deesa City North Police Station, Dist. Banaskantha for the offences under Sections 498A, 504, 506(2), 323 and 114 of the Indian Penal Code, 1860 (the IPC).