KISHORBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R.No.I-32 of 2019 registered with Mahila Police Station, Rajkot City, Dist.- Rajkot City for the offences punishable under Ss. 498A , 504 , 494 and 114 of IPC and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(2.) Mr. Vajidhusen I. Saiyed, learned advocate states that he has instructions to appear for the respondent no.2- original complainant and seeks permission to file Vakalatnama with the Registry. Permission is granted. Registry is directed to accept the same.

(3.) Heard Mr. Wasim Pathan, learned advocate for the applicants and Mr. Vajidhusen I. Saiyed, learned advocate for the respondent no.2 - complainant.