JUDGEMENT
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(1.)Since the main matter being Criminal Misc. Application No. 14482 of 2020 is listed today only, the Criminal Misc. Application No. 1 of 2020 for fixing date of early hearing is disposed of as
having become infructuous.
(2.)So far as Criminal Misc. Application No. 14482 of 2020 is concerned, with the consent of the learned advocates for the
respective parties, is taken up today.
(3.)The applicant has filed Criminal Misc. Application No. 14482 of 2020 under section 482 of the Criminal Procedure Code, 1973
(hereinafter referred to as the "Code") for quashing of the FIR
being C. R. No. 11191009200147 of 2020, registered with the
Dariyapur Police Station, Ahmedabad City, Dist. Ahmedabad for
the offence punishable under sections 323 , 294(b) , 427 and
506(2) of the Indian Penal Code, 1860 ( IPC ).
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