AKHANDBHARAT KAILASHNARAYAN SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Harik Dave, learned advocate waives service of notice of rule for and on behalf of the respondent No.2 and Mr. Manan Mehtal, learned APP for the respondent No.1-State.

(2.) The present application is filed by the present applicants to quash and set aside the impugned FIR being I-CR No. 229 of 2018 registered with Umra Police Station, Surat for the offence punishable under Ss. 306, 507 and 114 of the Indian Penal Code.

(3.) Heard learned advocates appearing for the respective parties.