RAJUBHAI MERUBHAI CHOHLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. L. B. Dabhi and learned advocate Mr. Jeet Patel waive service of notice of Rule for respondent no.1 - State and respondent no.2 - original complainant, respectively.

(2.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(3.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the FIR being C.R.No.I-36 of 2019 registered with Neelambaug Police Station, Bhavnagar, charge-sheet filed pursuant thereto for the offence punishable under Ss. 143 , 147 , 148 , 149 , 323 , 324 , 325 , 395 , 397 , 427 , 452 , 506(2) , 114 , 34 and 120(b) of the IPC and Sec. 135 of G.P.Act and proceedings of Criminal Case No.4017 of 2019 pending before the Court of learned 7th Additional Sr. Civil Judge and ACJM, Bhavnagar.