MEHUL HARSHADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present petition is taken up for final disposal today.

(2.) Rule. Learned advocates waive service of notice of Rule for respective respondents.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant/s prays for quashing the FIR being C.R.No.I-7 of 2017 registered with Mahila Police Station, Narmada for the offence punishable under Ss. 498(a), 504, 506(2), 323 and 114 of the Indian Penal Code.