DIPAKBHAI GOVINDRAM MOTWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Hardeep Mahida, learned advocate for the applicants, Ms. Hansa B. Punani, learned APP for respondent No. 1 -State and Mr. Nikhil Kariel, learned advocate for respondent No. 2.

(2.) RULE . Ms. Hansa B. Punani, learned APP waives service of Rule on behalf of respondent No. 1 -State and Mr. Nikhil Kariel, learned advocate waives service of Rule on behalf of respondent No. 2.

(3.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside FIR bearing CR No. I -276 of 2013 registered with Adipur Police Station for the commission of offence punishable under Sections 323, 324 of the IPC and Section 135 of Gujarat Police Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants.