RAJENDRA FULENA YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Amit Nanavati, learned advocate for the applicant, Mr. Alkesh N. Shah, learned APP for respondent No. 1 - State and Mr. Himanshu Padhya, learned advocate for respondent No. 2.

(2.) RULE . Mr. Alkesh N. Shah, learned APP waives service of Rule on behalf of respondent No. 1 - State and Mr. Himanshu Padhya, 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 applicant has prayed for quashing and setting aside FIR bearing CR No. II -122 of 2005 registered with Talod Police Station for the commission of offence punishable under Sections 323, 504 of the IPC and Section 135 of the Bombay Police Act as well as all other consequential proceedings arising out of the aforesaid FIR including the proceedings of Criminal Case No. 1480 of 2008 qua the applicant.