SAMIRBHAI JAYANTIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petitioners are accused in Criminal Case No. 15491 of 2010 on the basis of complaint filed by the Respondent No. 2 complainant for the offences punishable under Sections 498-A, 323 and 114 of IPC and Section 3 of Dowry Prohibition Act registered as I.C.R. No. 360 of 2010 at Sabarmati Police Station. The present petition has been filed for quashing of the said complaint and the proceedings thereunder.

(2.) Heard larned Advocate, Mr. B.N. Limbachia for the petitioners, learned APP, Ms. C.M. Shah for the Respondent No. 1 and learned Advocate, Mr. Mrudul M. Barot for the Respondent No. 2.

(3.) Rule. Learned APP, Ms. C.M. Shah for the Respondent No. 1 and learned Advocate, Mr. Mrudul M. Barot for the Respondent No. 2 waive service of notice of rule.