ANKIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Shukla, learned advocate for the applicant and Ms.Thakkar, learned APP for the respondent State through video conferencing.

(2.) Learned advocate Mr.Rakesh Patel appears and states that he has instruction to appear on behalf of original complainant and he will file his Vakalatnama. Registry is directed to accept his Vakalatnama.

(3.) Rule. Learned APP and learned advocate for the respondent waives service. An F.I.R. came to be registered at C.R.No.I ?255 of 2017 with Umra Police Station, Surat, complaining about the offences punishable under Sections 498A, 323, 504, 506 (2) and 114 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act, 1961. Said FIR culminated into Criminal Case No.11953 of 2019 which is pending before learned Additional Senior Civil Judge and ACJM, Surat. This application is filed with a prayer to quash the complaint and all further and consequent proceedings.