VIKRAM BIHARIBHAI KHAKHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) Rule. Learned APP Mr. Dharmesh Devnani for respondent no.1 and learned advocate, Mr. C. B. Upadhyaya for respondent no.2 waive service of notice of Rule.

(3.) By way of the present application under Section 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicant prays for quashing and setting aside the FIR being I-C.R.No.161 of 2015 registered with Isanpur Police Station, Ahmedabad for the offence punishable under Sections 498(A), 406, 420, 354 and 114 of the Indian Penal Code and under Sections 3 and 7 of the Dowry Prohibition Act.