RATANBEN I PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dabhi, learned AGP waives service of notice of Rule for respondent No. 1 and Mr. Munshaw for respondent Nos. 2 and 3.

(2.) WITH the consent of the learned advocates appearing for both the sides, the matter is finally heard today.

(3.) THE short facts of the case appears to be that the petitioner was appointed as a primary teacher in the school run by the District Panchayat, Vadodara since 1974. On 25. 04. 1995, FIR was filed against the petitioner and two other persons for the offences punishable under Section 498a, 206 and 114 of the IPC pertaining to the cruelty etc. to the wife of the son of the petitioner.