MORVADIYA MOHAMMED YASIM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), the applicants have prayed to quash and set aside the complaint / FIR being M-7 of 2016 registered with Radhanpur Police Station for the offences under Ss. 498A, 352, 504, 506(2) and 114 of Indian Penal Code, 1860 (for short, hereinafter referred to as 'the Code') as well as consequential proceedings arising therefrom.

(2.) Heard learned advocate Ms. Zeal Raval for learned advocate Mr. Ankit Shah for the applicants and learned APP Mr. Pranav Dhagat for the respondent - State. Learned advocate Mr. Nilesh Gosai appearing for respondent No.2 remained absent. Perused the record.

(3.) Considering the facts and circumstances of the case and with consent of the learned advocates for the respective parties, this matter is taken up for final disposal forthwith.