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. Akash B. Patel 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 applicants prays for quashing and setting aside the FIR being C.R.No.11204047210044 of 2021 registered with Nadiad West Police Station, Kheda for the offence punishable under Sections 3, 4(3), 5(c) of the Gujarat Land Grabbing (Prohibition) Act and under Sections 506(2), 427 and 114 of Indian Penal Code.