SUMITRABEN KARSHANBHAI VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Manish S. Shah, learned counsel appearing for the applicants, Mr. Nikhil S. Vyas, learned counsel appearing appearing for the respondent no.3 and Ms. Vrunda C. Shah, learned APP appearing for the respondent - State.

(2.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants herein have prayed for quashing and setting aside the impugned F.I.R. at Annexure-A being C.R. No. I-65 of 2016 registered with Khedrahma Police Station under Sec. 454, 380 and 114 of the Indian Penal Code on 30/5/2016 and consequential proceedings arising thereof.

(3.) Rule came to be issued by this Court on 26/9/2016 and interim relief in terms of Paragraph-8(C) came to be granted.