KALPESHPARI HASMUKHPARI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the petitioners-original accused under Section 482 of the Code of Criminal Procedure, 1974 ("the Code" for short) seeking quashing and setting aside the F.I.R. being C.R.No.I-238 of 2017 registered with Mahila Police Station, Rajkot for the offences punishable under sections 376, 406 and 420 of the Indian Penal Code, 1860 ("the IPC" for short).

(2.) The brief facts leading to filing of the present application are as under:-

(3.) Mr.Limbani, learned advocate for the applicant has submitted that after the marriage the dispute between the applicant and the respondent no.2 had arisen, and therefore, the applicant instituted a suit under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights and also prayed for a decree of divorce before the Family Court, Rajkot.