RAMANLAL VALJIBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By invoking inherent power of this Court, the applicants-original accused have preferred this quashing petition under Sec. 482 of Cr.P.C. in relation to the FIR being C.R. No. 11191008210708 of 2021 registered with Chandkheda Police Station, Ahmedabad for the offence punishable with Ss. 498(A), 306 and 114 of the Indian Penal Code.

(2.) This Court has heard Mr. Smit Vaghela for Mr. Sandip Patel, learned advocate for the applicants and State Counsel Ms. C.M. Shah, learned Additional Public Prosecutor.

(3.) Mr. Mehul Surati, learned advocate appearing on behalf of respondent No.2 did not turn up for hearing when the matter was called out and was also informed by the Counsel appearing for the applicant herein. However, the affidavit-in-reply of the respondent No.2- complainant has been considered.