ANKURBHAI GIRISHBHAI MISTRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms. Anushree Soni, learned advocate shall file her Vakalatnama on behalf of the respondent No.2-original complainant. Registry to accept Vakalatnama of Ms. Soni, appearing on behalf of respondent No.2.

(2.) By way of this application under Sec. 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.37 of 2019 registered with Mahila Police Station (East), Ahmedabad City for the offences punishable under Ss. 498A , 323 , 294B and 114 of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard Ms. Danecha, learned advocate for the applicants and Ms. Soni, learned advocate for the respondent no.2 - complainant.