MAYURDHWAJSINH LAXANSINH RAHEVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State and Mr.N.V. Solanki, learned advocate waives service of notice of rule for and on behalf of respondent No.2.

(2.) By way of present application, applicants have prayed to quash and set aside the impugned complaint being I-C.R.No.214 of 2014 registered with Sardarnagar Police Station, Ahmedabad for the offence punishable under Sections 498(A), 323, 294(B), 506(2) and 114 of the Indian Penal Code, 1860 and Sections 3 and 7 of the Domestic Violence Act as well as proceedings arising therefrom qua the present applicants.

(3.) Heard learned advocates for the respective parties and learned APP for the respondent-State.