VIRENDRASINH JUTHSINH DEVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned APP Ms.Maithili Mehta waives service of notice of rule for and on behalf of the respondent No.1, learned advocate Mr. Sagar Shah waives service of notice of rule for and on behalf of the respondent no.2.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants have prayed for quashing and setting aside the FIR being C.R.No.I- 175 of 2018 registered on 6/12/2018 with Meghaninagar Police Station, District:-Ahmedabad City for the offence punishable under Ss. 498 A, 323, 294 (KH), 506 (1) and 114 of the Indian Penal Code .