RAFIKBHAI ALIBHAI MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jigar G. Gadhavi appearing for the applicants and learned APP Ms. M. D. Mehta appearing for the respondent - State.

(2.) RULE. Learned APP Ms. M. D. Mehta waives service of notice of rule for and on behalf of the respondent - State.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants have prayed for quashing and setting aside the FIR being C.R.No.I- 63 of 2018 dtd. 30/12/2018 registered with Vadali Police Station, District:- Sabarkantha for the offence punishable under Ss. 394, 504, 506 (2) and 114 of the Indian Penal Code .