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Gujarat High Court

Sunilkumar Pravinkumar Suthar ... vs State Of Gujarat on 29 January, 2021

Author: B.N. Karia

Bench: B.N. Karia

        R/CR.MA/1194/2021                                    ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO. 1194 of 2021

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            SUNILKUMAR PRAVINKUMAR SUTHAR (GAJJAR)
                             Versus
                       STATE OF GUJARAT
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Appearance:
MR. HARDIK P BAROT(6798) for the Applicant(s) No. 1,2
MS. URVI P BAROT(7039) for the Applicant(s) No. 2
for the Respondent(s) No. 2
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                            Date : 29/01/2021

                             ORAL ORDER

By way of present application, the applicants have prayed to quash and set aside the FIR being CR No. 11216024200792 of 2020 registered with Kalol City Police Station, Dist:

Gandhinagar for the offence punishable under Sections 354(A), 498(A), 323, 504, 114 of the Indian Penal Code and further prayed to stay the further proceedings thereof till final disposal of this application.
Heard learned advocate for the applicants. It was submitted by learned advocate for the applicants that the complainant was cheating by the applicant no.1 since the day of marriage and original complainant was red-handed Page 1 of 2 Downloaded on : Sat Jan 30 02:54:37 IST 2021 R/CR.MA/1194/2021 ORDER caught for the first time at the initial period of six months of engagement and once again after 10 years with documentary evidence showing illegal extra marital affair with third party. The mother and brother are the witnesses in the agreement (Bahedhari lekh) signed by the original complainant admitting her lewd character. That, the applicants were falsely alleged in the FIR, but both were enlarged on anticipatory bail by the competent court of law.
Issues requires consideration.
Rule returnable on 26th February 2021. Learned APP waives service of notice of rule for and on behalf of the respondent No.1- State.
Investigating Officer may continue the Investigation and applicant shall cooperate the investigating officer in the investigation.
(B.N. KARIA, J) K. S. DARJI Page 2 of 2 Downloaded on : Sat Jan 30 02:54:37 IST 2021