UMESHBHAI NATWARLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicant - original accused (husband) seeks to invoke the inherent powers of this Court, praying for quashing of the First Information Report being C.R. No.I 85 of 2015 registered with the Kalol city Police Station, District: Gandhinagar for the offence punishable under Sections 498A, 377, 323 and 506(1) read with 114 of the Indian Penal Code.

(2.) The applicant has raised the following grounds for the purpose of seeking quashing of the First Information Report:

(3.) On 20th October 2015, the following order was passed: