ASHISH GAJENDRABHAI FINAVA 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. Sumit Prajapati 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 applicants prays for quashing and setting aside the FIR being I-C.R.No.24 of 2015 registered with Bopal Police Station, Ahmedabad Rural for the offence punishable under Sections 323, 504, 343, 114, 498A, 506 of the Indian Penal Code and under Sections 3 and 4 of the Dowry Prohibition Act, 1961.