DURGVIJAYSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the respective parties.

(2.) RULE . Mr. L.R. Poojari, learned Additional Public Prosecutor waives service of notice of Rule on behalf of the respondent -State and Mr. B.H. Solanki, learned counsel waives service of notice of Rule on behalf of respondent Nos. 2 to 4 -first informants. Mr. Solanki, learned counsel shall file his Vakalatnama on behalf of respondent Nos. 2 to 4 -First Informant during the course of the day.

(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 C.R. No. I -40 of 2013 registered with Shaherkotda Police Station, Ahmedabad for the offences punishable under Sections 143, 147, 148, 149, 307 and 324 of the Indian Penal Code, 1860 and Section 135(1) of the Gujarat Police Act.