HARDIK DIPAKBHAI MAHERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. H. N. Sevak states that he has instructions to appear on behalf of the original complainant. Registry shall accept his vakalatnama.

(2.) Rule. Mr. Soni, learned APP waives service of notice of rule on behalf of the respondent - State.

(3.) The applicants have filed this application under section 482 of the Criminal Procedure Code, 1973 (hereinafter referred to as the "Code") for quashing of the FIR being C. R. No. 11207025200870 of 2020, registered with the Godhra 'A' Division Police Station, Godhra, Dist. Panchmahals for the offence punishable under sections 498A, 323, 504, 506(2) and 114 of the Indian Penal Code, 1860 (IPC) and section 4 of the Dowry Prohibition Act, with all further and consequential proceedings arising pursuant to the said FIR.