JAYSHREEBEN RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates for the respective parties, this application is taken up for final hearing.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (' Cr.P.C .', for short), the applicants have prayed for quashing and setting aside the First Information Report ('FIR', for short) being I- C.R.No.34 of 2016 registered with Mahila Police Station, Nadiad, Tal.Nadiad, Dist.Kheda for the offences under Ss. 498A , 506(1) and 114 of the Indian Penal Code.

(3.) Heard learned advocate Mr.Yunus Malek for the applicants and learned advocate Mr.H.A.Kureshi for the Respondent No.2 - original complainant.