PRATIMABEN NAGARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both the petitions arise out of the same FIR and on the ground of settlement between the parties all these matters are heard together and are being disposed of by this common order.

(2.) Rule. Mr. Pranav Trivedi, learned Additional Public Prosecutor in Cr.M.A. 20178 of 2018, Ms. Monali Bhatt, learned Additional Public Prosecutor in Cr.M.A. No.17903 of 2019 and Ms.Zeal H.Shah, learned advocate, waive service of notice of rule on behalf of respondents No.1 & 2 respectively in all the maters.

(3.) The petitions have been filed under sec. 482 of the Code of Criminal Procedure for quashing and setting aside the FIR being C.R. No.I-14/2018 registered with Mahila Police Station, Ahmedabad (West) for offfences punishable under Sec. 406 , 498A , 294B , 323 , 506(2) and 114 of IPC and under Ss. 3 and 7 of the Prohibition of Dowry Act and the proceedings initiated in pursuant thereto.