BABUBHAI KANJIBHAI JAMBUKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft Amendment is allowed. Learned Advocate to carry out the amendment as per the Draft Amendment forthwith.

(2.) The present Application has been preferred by the Applicants / Original Accused under the provisions of Sec. 482 of the Code of Criminal Procedure, 1973 praying for quashing of the FIR being I-CR No. 288 of 2013 dtd. 6/5/2013 registered with Naroda Police Station at Ahmedabad for the offence punishable under Ss. 498(A) , 294(B) and 114 of the Indian Penal Code.

(3.) The learned Advocates representing the Applicants as well as Respondent No. 4 - Bhavnaben Babubhai Jambukiya are present before the Court. The Respondent No.4 is also present before the Court.