DIPAK JAYRAM VIRAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) for quashing the FIR being I-C.R.No.108 of 2016 registered with Katargam Police Station, Surat for the offences punishable under Ss. 306, 504, 506(2) and 114 of the Indian Penal Code.

(2.) Rule. Learned APP Mr.Joshi waives service of notice for respondent-state and learned advocate Mr.Daiya waives service of notice for respondent no.2.

(3.) The brief facts leading to filing of this application are such that: