KHURSHID AHEMAD NAZARKHAN THAKOR Vs. STATE OF GUARAT

JUDGEMENT

(1.) PRESENT petition under section 482 of the Code of Criminal Procedure has been preferred by the petitioners ­ original accused to quash and set aside the impugned First Information Report being CR No.I-9 of 2007 registered with Anklav Police Station, District Anand, which is registered as Criminal Case No. 1489 of 2007, pending in the court of learned Judicial Magistrate (First Class), Borsad, filed by the respondent No.2 herein ­ wife, for the offences punishable under sections 498(A), 504, 506(2) and 114 of Indian Penal Code.

(2.) MR .Patel, learned advocate appearing on behalf of the petitioners has vehemently submitted that as such the petitioners have not committed the offences, as alleged and they have been falsely implicated in the alleged offences. It is further alleged that the impugned complaint is vexatious and oppressive because the petitioner No.1 had already given divorce by sending her "Talaknama" dtd.23/12/2005, which has been approved by Mufti Saheb at Vadodara. Submitting accordingly it is requested to quash and set aside the impugned First Information Report / Criminal Case.

(3.) HEARD the learned advocates appering on behlaf of the respective parties at length.