Vipul M.Pancholi,J. - (1.)With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.
(2.)Rule. Learned APP Mr. L.B. Dabhi for respondent no.1 and learned advocate, Mr. K.T. Beladiya for respondent no.2 waive service of notice of Rule.
(3.)By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R.No.11208045210678/2021 registered with Malaviyanagar Police Station, Rajkot City for the offence punishable under Sections 365, 452, 323, 504 and 114 of the IPC and under Sections 3(2)(va) and 3(1)(e) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, under Section 67 of the Information Technology Amendment Act, 2008 and under Section 135(a) of the Gujarat Police Act.