CHHATRAPALSINH SAJUBHA JHALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. M.R. Yagnik, learned advocate for the applicants, Ms. Hansa B. Punani, learned APP for respondent Nos. 1 and 2 and Mr. N.D. Buch, learned advocate for respondent No. 3.

(2.) RULE . Ms. Hansa B. Punani, learned APP waives service of Rule on behalf of respondent Nos. 1 and 2 and Mr. N.D. Buch, learned advocate waives service of Rule on behalf of respondent No. 3.

(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 -68 of 2014 registered with Isanpur Police Station, Ahmedabad for the commission of offence punishable under Sections 307, 324, 323, 143, 148, 149 and 506(1) 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.