BABUBHAI LALJIBHAI RAJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants have prayed for quashing and setting aside FIR being CR No.I-113 of 2018 dtd. 27/4/2018 registered before Kamrej Police Station, Surat (Rural) for the offences punishable under Ss. 498A , 114 of the Indian Penal Code.

(2.) Heard learned advocate Mr.Kunal Shah, learned advocate for the applicants, Ms.Maithili Mehta, learned Additional Public Prosecutor for respondent No.1 and Ms.Khushbu Vyas, learned advocate for respondent No.2.

(3.) Rule. Ms.Maithili Mehta, learned Additional Public Prosecutor waives rule for respondent No.1 and learned advocate Ms.Khushbu Vyas waives service of rule on behalf of respondent No.2. By consent of learned advocates for the parties, the matter is taken up for final hearing.