PATEL UTTAMKUMAR AMRUTLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jay S. Shah, learned advocate for the applicants and Mr. Tejas Satta, learned advocate for the respondent no. 2 - original complainant.

(2.) On 31.07.2021, this Court passed the following order:

(3.) By way of this application under Section 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 I.C.R.No. 58 of 2019 registered with Mahila Police Station (Surat City), District: Surat and quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.