SAIYAD AYUB 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 applicants -original accused have prayed for quashing of F.I.R. being C.R. No. I -76 of 2014 registered at Kalol City Police Station, Dist. Gandhinagar for the offences under Sections 379 and 114 of the Indian Penal Code, 1860 (the IPC).