SANDEEPBHAI SOHANLAL KARANPURIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') the petitioners have prayed for the following reliefs :

(2.) THIS Court (Coram : Mr. Justice K.M.Thaker) on 07.01.2013 has admitted this matter and passed the following order : Heard Ms.Priyanka

(3.) FROM the bare reading of the FIR it appears that the allegations are levelled against all the applicants. Respondent no.2 ­ the first informant is alleged to have been subjected to physical and mental torture. It is further averred in the application that because of the intervention of the relatives of applicant no.1 and respondent no.2, both of them have reunited and now stay as husband and wife and are parent of a boy child.