IMRANBHAI ANWARBHAI VHORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R.No. 11215018200003 registered with Mahila Police Station, District Ahmedabad for the offences punishable under Ss. 498-A , 504, 323 and 114 of the Indian Penal Code .

(2.) Vide order dtd. 27/5/2020, the Coordinate Bench of this Court has issued rule which was made returnable on 8/7/2020 and directed that no coercive steps be taken against the applicants till the next date of hearing.

(3.) Thereafter, from time to time, the matter was adjourned and ultimately, today, by consent of learned advocates for the respective parties, the matter was heard finally.