PRAHLADBHAI MAGANBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing present petition under Sec. 482 of the Criminal Procedure Code, 1973 ('CrPC' for short), the applicant has prayed for quashing and setting aside the impugned FIR being C.R. No.I-39/2019 registered with Danta Police Station, Banaskantha for the offences under Ss. 153A and 295 of the Indian Penal Code ('IPC' for short) and subsequent proceedings arising out of the impugned order.

(2.) The gist of the FIR is as under,

(3.) Heard learned advocate, Mr. Haribhai Patel for the applicant and learned APP Mr. Manan Mehta.