FIROJABANU FARIDKHAN PATHAN 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 the impugned FIR being C.No.I-11217014200104 of 2020 registered with Kakoshi Police Station, Patan on 20/3/2020 for the offences punishable under Ss. 498(A) , 506(2) and 114 of the Indian Penal Code.

(2.) On 12/6/2020 while issuing notice, co- ordinate Bench passed the following order:

(3.) Thereafter, the matter was adjourned from time to time and ultimately the same is listed for hearing today. I have heard Ms.M.R.Molavi, learned advocate for the applicants, Ms.Maithili Mehta, learned Additional Public Prosecutor for respondent No.1 and Mr.Kishore Prajapati, learned advocate for the respondent No.2. Since all the advocates appearing for the parties agreed to conduct the matter finally, the matter was taken up for final hearing.