MAHENDRABHAI B GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocate for the petitioner. Rule. Rule is waived by learned advocates for the respective parties and is fixed forthwith.

(2.) LEARNED advocate for the petitioner has submitted that he is not pressing this petition qua allegation and investigation in respect of Section 504 and 506 read with Section 114 of the I.P.C. in F.I.R. being No. I-72/2013 and confining his challenge qua invoking of provision of Section 498(A) of the IPC.

(3.) LEARNED APP submitted that though no direct relationship is alleged of the accused with other accused so as to justify invocation of Section 498(A), but the invocation of Section 114 leading with the allegation would persuade this Court not to quash even complaint qua Section 498(A).