PATEL HARESHKUMAR DEVRAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Sanjay Suthar, learned counsel for the petitioners, Ms.Moxa Thakkar, learned Additional Public Prosecutor for the State- respondent No.1 and Mr.Anvesh Vyas, learned counsel for respondent No.2-original complainant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed for quashing and setting aside F.I.R being C.R.No.I-26 of 2012 registered at Prantij Police Station, Dist: Sabarkantha, by respondent No.2 for the alleged offences under Sections 323, 365 and 114 of the Indian Penal Code.

(3.) IT further appears from the application that respondent No.2 married with Hetalben D/o. Sushilkumar Manjibhai Patel on 29.09.2011 and said marriage took place against the wish of family members of Hetalben, hence, the impugned F.I.R is lodged against the family members of the Hetalben, wherein the petitioners are not even named in the impugned F.I.R but are wrongly involved in the said offence.