DEEPAK NARAYANBHAI SUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Additional Public Prosecutor Mr. Hardik Mehta waives service of notice of Rule on behalf of the respondent - State and learned Advocate Ms. Shweta Lodha waives service of notice of Rule on behalf of the complainant and victims.

(2.) Learned Advocate for the applicants Mr. Virat Popat makes a prayer for amending the relief prayed for in this Application. Permission as prayed for is granted. The same be carried out forthwith.

(3.) By way of this application, the prayers are made to the extent of quashing and setting aside the impugned order dtd. 21/7/2022 framing the charge passed by the learned 11th Additional Sessions Judge at Dhoraji, Rajkot in connection with Sessions Case No.18 of 2022 arising out of the First Information Report (FIR) being C.R. No.11213064220182 of 2022 lodged with Upleta Police Station, Rajkot (Rural) for the offences punishable under Ss. 143, 147, 148, 149, 307, 324, 325, 338, 504 and 506(2) of the Indian Penal Code (IPC) and under Sec. 135 of the G.P. Act, as well as to stay the above impugned order.