RAMESHBHAI DANJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule for the respondent State and learned advocate Mr. Nirad Buch waives service of notice of rule for the respondent No.2. With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(2.) This petition is filed u/s 482 of the Code of Criminal Procedure, 1973 by the petitioners for quashing and setting aside the impugned FIR being I - C.R. No. 0055 of 2015 registered with Chuda Police Station for the offences punishable u/s 498(A), 294(b), 323, 114, 506(2), 494 and 114 of the IPC.

(3.) The contents of the FIR read thus:-