SIDDHARTH BALUBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek quashment of the impugned FIR being CR-I No.110 of 2019 registered with the Kodinar Police Station, District : Gir-Somnath for the offences punishable under Ss. 498-A, 323, 504 and 114 of the Indian Penal Code.

(2.) The brief facts of the prosecution case is that before five years of the complaint, the applicants were treating the victim very rudely and they have given physical and mental torture to the victim ' wife and thereby committed an offence as alleged in the complaint.

(3.) Heard learned advocates.