RINKU DASHRATHBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been preferred by the Applicants / Original Accused Nos. 6 to 8 under the provisions of Sec. 482 of the Code of Criminal Procedure, 1973 praying for quashing and setting aside the FIR being I-CR No. 9 of 2014 registered with Mahila Police Station, Ahmedabad for the offence punishable under Ss. 498(A) , 294B , 504 , 506(2) , 494 , 507 and 114 of the Indian Penal Code.

(2.) Heard learned Advocate Mr. B.P.Gupta for the Applicants. Learned Advocate Mr. Gupta produced on record a copy of the judgment dtd. 6/4/2022 passed by learned Additional Chief Metropolitan Magistrate, Ahmedabad in Criminal Case No. 1100195/2016.

(3.) In the FIR, it has been alleged against the present Applicants that though the marriage between said Gaurav Babubhai Thakore and Respondent No.2 was in existence, the present Applicant No.1 had married to said Gaurav Babubhai Thakore and the other Applicants had threatened the first informant.