ANILBHAI CHANDUBHAI BRAHMBHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Dipen Desai and learned Advocate Mr.Kamlesh Kotai for the applicants in the respective applications and learned APP Ms.Mehta for the respondent State.

(2.) Issue Rule returnable forthwith. Learned Advocates for the respective respondents waive service of Rule.

(3.) Criminal Misc. Application No.19920 of 2019 seeks quashment of FIR bearing C. R. No.I-81 of 2019 registered with Aslali Police Station, Ahmedabad Rural for offences punishable under Ss. 385 , 387 , 504 , 506(2) and 114 of IPC, whereas Criminal Misc. Application No.18008 of 2019 and No.20089 of 2019 seek quashment of FIR bearing C. R. No.I-41 of 2019 registered with Mahila Police Station, District Ahmedabad for offences punishable under Ss. 498-A , 294(kh) , 323 , 506(2) and 114 of IPC and under Ss. 3 and 7 of the Dowry Act.