SURYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned counsel for the respective parties.

(2.) RULE . Learned counsel appearing for the respective respondents waive service. Mr. Raval, learned advocate, undertakes to file vakalatnama on behalf of respondent No. 2 by tomorrow.

(3.) BY way of the present petition under Section 482 of the Code of Criminal Procedure, 1973 (the Code) the petitioners -original accused have prayed for quashing of F.I.R. being C.R. No. II -367 of 2014 registered at Chowk Bazaar Police Station, Dist. Surat for the offences under Sections 504, 506(2) and 114 of the Indian Penal Code, 1860 (the IPC).