MINAXIBEN KISHORCHANDRA TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment supplied in Criminal Misc. Application No.6042/2019 is allowed. To be carried out forthwith.

(2.) As in both these applications, challenge is for the impugned FIR lodged against the applicants, both these applications are heard together and are being decided by this common judgment.

(3.) By way of present applications under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC' for short), the applicants have prayed for quashing and setting aside the FIR being C.R. No.I-11/2019 registered with 'B' Division Police Station, Rajkot City for the offences under Ss. 306, 504 and 114 of the Indian Penal Code (hereinafter referred to as 'IPC' for short') and the proceedings arising out of the impugned FIR.