HARSHABEN RAJESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served nobody appears on behalf of respondent No.2 original complainant.

(2.) Rule. Mr.M.R.Mengdey, learned Additional Public Prosecutor waives service of rule on behalf of the respondent State.

(3.) By way of this application under Section 482 of the Criminal Procedure Code, the petitioners original accused Nos. 2 to 5 relatives of husband original accused No.1, have prayed for an appropriate order to quash and set aside the FIR dated 17.06.2007 being C.R.No.I- 18/2007 registered with Mahila Police Station, Anand.