MAHESH FATEHLAL DUGGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP, Ms. Chetana Shah and learned Advocate Mr. M.H. Pathak waive service of rule on behalf of Respondent Nos. 1 and 2 respectively.

(2.) Counsel for the Petitioner did not press the present petition qua Petitioner No. 1. Rule discharged qua present Petitioner No. 1.

(3.) Petitioner No. 2 is the father of Petitioner No. 1 and father-in-law of Respondent No. 2. Respondent No. 2 has filed the complaint bearing C.R. No. 395 of 2009 dated 29.5.2009 before Vastrapur Police Station, Ahmedabad alleging offence punishable under Sections 498-A, 323, 294(b), 506(1) of Indian Penal Code and Sections 3 and 7 of Dowry Prohibition Act.