RAVINDRABHAI ADHARBHAI NAGRALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Panthil P. Majmudar, the learned advocate appearing for the writ-applicants, Ms. Maithili D. Mehta, the learned Additional Public Prosecutor appearing for the respondent No.1 - State and Mr. A.A. Zabuawala, the learned advocate appearing for the respondent No.2 - original complainant.

(2.) By way of the present writ-application the writ- applicants are invoking Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 and the applicants herein have prayed for quashing of FIR being C.R. No.I-43 of 2016 registered with Mahila Police Station, District : Surat for the offences punishable under Ss. 498(A) , 323 , 504 , 506(2) and 114 of the Indian Penal Code, 1860.

(3.) The brief facts giving rise to the filing of the present petition as stated by the applicants herein reads thus :-