BAROT PRASHANT NARENDRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor for respondent No.1 and learned advocate Mr. D.V. Kansara for respondent No.2 waive service of notice of Rule.

(2.) Considering the request made by both the sides, the matter has been finally heard.

(3.) By way of this application filed under Section 482 of the Code of Criminal Procedure, the applicant has prayed for quashing the FIR, being C.R. No.I-12 of 2017, registered with Bapunagar Police Station, Ahmedabad, for the alleged offences punishable under Sections 365, 376, 384, 506(2) read with Section 114 of the Indian Penal Code, Section 3(2)(v), 3(2)(v-a), 3(1)(w)(1)(i)(ii) of the Atrocity Act and Section 66(E) of the Information and Technology Act.