PARTH MAHESHKUMAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for and on behalf of respondent-State.

(2.) By way of present application, the applicants have prayed to quash and set aside the impugned complaint being FIR No.11205003200036 registered on 13.9.2020 with Mahila Police Station, Bhuj by the complainant/respondent No.2 for the offences punishable under Sections 498A and 114 of the Indian Penal Code, 1860 as well as the proceedings in Criminal Case No.479 of 2021 pending in the Court of Additional Chief Judicial Magistrate, Bhuj, arising there-from qua the present applicants

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