VALLABH DEVJIBHAI DHADUK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Permission to amend the prayer clause is granted.

(2.) This application is filed under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) for quashing and setting aside the FIR being C.R.No.I-188/2013 registered with Gandhigram Police Station, Rajkot, District Rajkot and proceedings filed pursuant thereto.

(3.) Heard learned advocate Mr. Hriday Buch for the applicants, learned advocate Mr. P. P. Majmudar for respondent No.2 and learned APP Mr. Devnani for the respondent State.