SHAHBAZKHAN HABIBKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. R.B. Sharma, learned advocate states at bar that he has instructions to appear on behalf of respondent no.2 - original complainant and states at bar that he will file his appearance on behalf of respondent no.2.

(2.) Rule. Learned A.P.P. Mr.Dharmesh Devnani and learned advocate Mr.R.B. Sharma waive service of Rule for respondent Nos.1 and 2 respectively. 2. With the consent of learned advocate Mr. Darshan Dave for the applicants and learned advocate Mr. R.B. Sharma for respondent No.2 - first informant, present application is taken up for final disposal today.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants pray for quashing and setting aside the F.I.R. being C.R.No.I-152 of 2017 registered with Godhra City "A" Division Police Station, District: Panchmahals for the offence punishable under Sections 143 , 147 , 148 , 365 , 323 , 324 , 506(2) and 120(B) of the Indian Penal Code and under Section 135 of G.P. Act, qua the present applicants only.