AMRATBHAI SHIVABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of respondent no.1 and learned advocate Mr. Pratik Jasani waives service of rule on behalf of respondent no.2.

(2.) By way of this petition, prayer is made to quash quash FIR being C.R.No.I-135 of 2015 registered on 29/9/2015 for the offence punishable under Sec. 306 , 498(A) and 114 of IPC with Dahod Town Police Station.

(3.) The prayer is made limited to present petitioners only. Other accused - Dilipkmar of the offence is husband of the deceased.