RAHUL MADHUBHAI MAKANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The Applicants have filed this Application under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. I-CR No. 299/2019 dated 27.06.2019 registered with Varachha Police Station, Surat City for the offences punishable under Sections 498A , 323 , 504 , 114 and 506(2) of the Indian Penal Code and Section 3 and 4 of the Dowry Prohibition Act with all further and consequential proceedings arising therefrom.

(2.) Heard learned Advocate Mr. K.T. Beladiya for the Applicants, learned APP Mr. H. K. Patel for the Respondent - State of Gujarat and learned Advocate Mr. G.K.Vaghani appearing on behalf of Respondent No.2 - Original Complainant, through video conference.

(3.) This Court has also heard Ms. Mayuriben - Respondent No.2 (Original Complainant) through video conference. Learned Advocate Mr. Vaghani has identified the Original Complainant Ms. Mayuriben. RULE. Learned APP waives service of notice of rule on behalf of respondent-State and learned advocate Mr. GK Vaghani waives service of notice of rule for respondent no.2-original complainant.