RAKESHKUMAR RAMANBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule fixed forthwith. Learned APP waives service of rule on behalf of the respondent-State.

(2.) By way of the present application, the applicant has invoked the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973, seeking quashment of FIR being C.R. No. 11191035210798 of 2021 registered with Naroda Police Station on 12/5/2021 for the offences punishable under Ss. 306, 506(2) and 120B of the Indian Penal Code and all consequential proceedings arising therefrom.

(3.) Facts of the FIR in nutsheel to the effect that:-