VINABEN JAGDISHBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application, the applicants herein 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-52 of 2016 registered with Navsari Town Police Station, Navsari along with all the prior and subsequent proceedings thereto qua the present applicants.

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

(3.) Heard Mr. Hardik A. Dave, the learned advocate appearing for the applicants, Ms. Vrunda Shah, the learned Additional Public Prosecutor appearing for the respondent No.1 - State and Ms. Tanuja N. Kachchhi, the learned advocate appearing for the respondent No.2 - original complainant.