JATIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocates appearing on behalf of the respective parties.

(2.) RULE . Mr. L.R. Poojari, learned APP. waives service of Rule on behalf of respondent -State and Mr. Hardik A. Dave, learned Advocate waives service of Rule on behalf of respondent No. 2. Mr. Hardik A. Dave, learned Advocate shall file his Vakalatnama for respondent no. 2 within two days.

(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. I.141 of 2014 registered at Bhaktinagar Police Station, District Rajkot for the commission of offence punishable under Sections 324, 323, 504 and 114 of Indian Penal Code and under section 135(1) of Gujarat Police Act, as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicant.