ANNIRUDDHSINH DILIPSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule for the respondent-?State. The Rule is returnable forthwith on consent.

(2.) This is a petition under Section 482 of the Code of Criminal Procedure, 1973, seeking quashment of the FIR being II-?C.R.No.3120 of 2019, registered with Vejalpur Police Station, for the offences punishable under Sections 323 , 504 , 506(2) of the Indian Penal Code.

(3.) This Court on 24.04.2019 passed the following order: