VIPULBHAI ARVINDBHAI KOLI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) RULE . Learned counsel for the respondents appear and waive service of rule on behalf of the respective respondents. With consent of the parties the matter is taken up for final disposal forthwith.

(3.) AS per the applicants of the present application, it is alleged in the impugned F.I.R. that the complainant and the accused are relatives and before seven months, there was a dispute which had occurred due to placing of mobile towers in the agricultural field which resulted into applicant No. 1 assaulting the son of the complainant. That on 31.05.2014 when the complainant along with her children was present in her house at that point of time, the accused entered her house and accused No. 1, with help of some other accused, assaulted the complainant and her children i.e. two sons and one daughter and caused damaged to the doors and windows of her house and threatened to do away with the complainant and her family and since a panic was caused in the neighbourhood the complainant had to leave her house and start residing in her aunt's house at Village Vankal.