VALA JAYDEEPBHAI VALKUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R. No.11198035200715 of 2020 registered with Mahuva Police Station, Bhavnagar for the offences punishable under Ss. 498A, 323, 504 and 114 of the Indian Penal Code and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicants herein.

(2.) Mr. Mahesh K Pujara, the learned advocate is permitted to file his Vakalatnama for the respondent No.2-original complainant. Heard Mr. Kishan H. Daiya, the learned advocate appearing for the applicants. Mr. Soaham Joshi, the learned APP appearing for the respondent No.1- State and Mr. Abhishek Khuman, the learned advocate appearing for Mr. Mahesh K. Pujara, the learned advocate for the respondent No.2.

(3.) Rule came to be issued on 9/6/2020 and the interim relief has been granted vide order dtd. 20/8/2020.