PATEL RAJNIKANT KANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application preferred under Sec. 482 of the Code of Criminal Procedure, the applicants seek to invoke the inherent powers of this Court praying for quashment of the chargesheet in Criminal Case No.2981 of 2011 registered in connection with First Information Report being CR.No.II-14 of 2011 registered with Santhal police station, District: Mehsana for the offences punishable under Sec. 498A , 323 , 504 , 506(2) and 114 of the Indian Penal Code.

(2.) This Court has heard learned counsel Mr. Yogendra Thakore, learned counsel Mr. Harshad K. Patel and Mr.L.B.Dabhi, learned Additional Public Prosecutor for the respective parties.

(3.) Mr. Patel, learned counsel for respondent No.2 has tendered a copy of the divorce deed and decree of dissolution of marriage and the same is ordered to be placed on record.