TITUS GEORGE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Virat Popat for the petitioner, learned advocate Mr. KR Dave for the respondent No.3 and learned APP appearing for the respondent State.

(2.) Both the petitions arose from one and same incident challenging the FIR being I - C.R. No. 14 of 2014 registered with "B" Division Gandhidham Police Station, Dist: Kachchh for the offences punishable u/s 498A, 323 and 114 of the IPC .

(3.) What is alleged against the petitioner Ebenezer George that he has beaten his wife i.e. the complainant and also met the complainant with cruelty both physically and mentally and as such, the aforesaid complaint came to be registered at the end of the complainant wife.