ALPESHBHAI ABHAYBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Ashish Dagli, learned advocate for the applicants, Ms. Hansa B. Punani, learned APP for respondent No. 1 -State and Mr. Mahesh Pujara, 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. Mahesh Pujara, 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. II -3047 of 2014 registered with Gujarat University Police Station for the commission of offence punishable under Sections 323, 394(B), 114 of the IPC and Section 135(1) of Gujarat Police Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants.