LALBHAI CHIMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Ankit Pandya, learned counsel for the petitioners, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1-State and Mr.Jayprakash Umot, learned counsel for respondent No.2-first informant.

(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.II-49 of 2013 registered at Kalol Taluka Police Station, Dist: Gandhinagar, by respondent No.2 for the alleged offences under Sections 323, 504, 498(A) and 114 of the Indian Penal Code.

(3.) THIS Court (Coram:K.M.Thaker,J.) while admitting the matter on 26.02.2013 passed the following order:-