MOHITKUMAR AMRUTLAL MAKVANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Purvesh Prajapati appears for the respondent no.2 - original complainant. Learned APP has produced report of the Assistant Police Commissioner, Rajkot City dtd. 21/5/2024, which is taken on record.

(2.) Rule. Learned advocates waive service of notice of rule on behalf of respective respondents. By consent, Rule is fixed forthwith.

(3.) This application has been filed under Sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being FIR No.11208044220618 registered with Pradyumannagar Police Station, Dist.: Rajkot City for offfences punishable under Sec. 3, 4(3), 5(a), 5(c) and 5(e) of the Gujarat Land Grabbing (Prohibition) Act, 2020 and Sec. 504, 506(2) and 34 of IPC.