GIRVANSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, applicants have prayed to quash and set aside the impugned complaint being C.R.No.I­ 11218009201419 of 2020 registered with Kamlabaug Police Station, Dist­Porbandar for the offence punishable under'Sections 307,'506(2),'504'and'114'of the Indian Penal Code;'Sections 25(1­B)(a) and 27 of the'Arms Act'as well as Section 135 of the G.P. Act as well as proceedings arising therefrom qua the present applicants.