VASIMBHAI MOHAMMEDBHAI NAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocate, Mr. Qureshi for the applicants submitted that during the pendency of this application, the applicant nos.2 and 3 have expired and, hence, this application stands abated qua them and is confined to the applicant no.1 only.

(2.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being C.R. No. I-50/2017 registered with Bhesan Police Station for the offence punishable under Ss. 498A, 323, 504 and 114 of the Indian Penal Code ("IPC" for short).

(3.) Heard learned advocate, Mr. Shakeel Qureshi for the applicant, learned APP Ms. Monali Bhatt for respondent no.1 and learned advocate, Mr. Avantika Panchal for learned advocate, Mr. Vaibhav Vyas for the respondent no.2.