NATAVARLAL MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Yash J. Patel on behalf of the applicants and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Mr. Manish J. Patel on behalf of the respondent no. 2.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Manish J. Patel would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this application, the applicants pray for quashing of the FIR being C. R. No. I- 11216009200586 of 2020 registered with the Mansa Police Station, Dist. Gandhinagar on 18/7/2020 for offences punishable under Ss. - 498A, 495, 354C, 504, 506(2) and 114 of the Indian Penal Code .