PARESHBHAI RAVINDRABHAI MORKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. To be carried out forthwith.

(2.) Rule. Learned APP, Mr. Soaham Joshi for respondent no.1 ' State of Gujarat waives service of notice of rule.

(3.) By way of preferring present application under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC' for short'), the applicant - original accused no.1, seeks to invoke the inherent powers of this Court, inter alia, praying for quashing of the FIR being C.R. No. 11214042210009/2021 registered with Olpad Police Station, Surat for the offence punishable under Ss. 323, 506, 506(2), 447 and 114 of the Indian Penal Code ('IPC' for short') and subsequent proceeding being Criminal Case No.3273/2024 pending before the court of learned Chief Judicial Magistrate, Olpad pursuant to filing of the chargesheet.