THAKOR VIRAMJI KALUJI 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. Shreekar Bhatt, learned Advocate waives service of Rule on behalf of respondent No. 2. Mr. Shreekar Bhatt, 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. 45 of 2013 registered at Sankheswar Police Station, District Patan for the commission of offence punishable under Sections 395, 397, 326, 324, 504 and 506(2) of Indian Penal Code and under section 135 of Gujarat Police Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants.