RUSHINBHAI KRISHNAKANT TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates for the applicants as well as for respondent No.2 - original complainant, the present application is taken up for final disposal today.

(2.) RULE. Learned advocates appearing for the respective parties waive service of Rule for the respective respondents.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short the 'Code'), the applicant prays for quashing and setting aside F.I.R. being C.R.No.11216024210700 of 2021 registered with Kalol City Police Station, District Gandhinagar for the offence punishable under Ss. 384 , 323 , 504 , 506(2) , 498A and 114 of the Indian Penal Code, 1860 ( IPC ) and under Sec. 4 of the Dowry Prohibition Act.