SABIRBHAI ALIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) praying to quash and set aside the FIR registered as C.R.No.I-22 of 2017 with Mahila Police Station, Bharuch under the provisions of Ss. 498(A), 323 , 504, 506(2) and 114 of Indian Penal Code.

(2.) The facts of the case of the present applicants are as under:-

(3.) Heard learned advocates for the parties.