HRISHIKESHBHAI ALIAS RAJGOPAL PRABHU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by as many as five petitioners. Petitioner No.1 is husband, petitioner No.2 is father-in-law of respondent No.2- wife of respondent No.1, petitioner No.3 is mother-in-law of respondent No.2 and wife of petitioner No.2 and mother of petitioner No.1, petitioner Nos.4 and 5 are sisters of petitioner No.1 and daughters of petitioner Nos. 2 and 3. The relief sought for in this petition reads as under:- 25.b. Be Pleased to quash the First Information Report lodged with the Mahila Police Station, Ahmedabad City, Ahmedabad recorded as CR-I No.54 of 2008.'

(2.) This petition was filed on 29.9.2008, affirmed on 6th October 2008. The matter' was taken up for consideration on 17.10.2008, wherein this Court (Coram: Hon'ble Mr. Justice D.H. Waghela) passed the following order:

(3.) As the matter was not heard on the returnable date, the respondent Nos. 2 and 3 were constrained to file Criminal Misc. Application No.9071 of 2009 praying for vacating the interim relief. The prayer reads as under:-