PUNAMBHAI JESINGBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule fixed forthwith. Learned APP waives service of rule on behalf of the respondent-State.

(2.) By way of the present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners have prayed for quashing and setting aside FIR being C.R. No. 11823001220003/2022 registered with the Mahila Police Station, Narmada District, Narmada, on 17/5/2022 for the offences punishable under Ss. 498A, 504 and 114 of the Indian Penal Code, 1860.

(3.) The case of the complianant as per FIR in nutshell is as under: