RAGHUBHAI VIHABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates for the applicants as well as for respondent No.2 - original complainant, the present application is taken up for final disposal today through video conferencing.

(2.) RULE. Learned advocates appearing for the respective parties waive service of Rule for the respective respondents.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short the 'Code'), the applicants pray for quashing and setting aside F.I.R. being C.R.No.11822021203545 of 2020 registered with Navsari Rural Police Station, District Navsari for the offence punishable under Sections 323, 504, 506(2) and 114 of the Indian Penal Code, 1860 (IPC).