CLANCY FANCISBHAI MACWAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Paresh Darji for the applicants No.1 to 4, learned APP Ms.Mehta for the respondent State, and learned Advocate Mr.Giri Das for respondent No.2.

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

(3.) By way of this application, the applicant has inter alia prayed for quashing of FIR being CR No.I-26/2017 dtd. 27/7/2012 registered with Mahila Police Station at Anand for the offences punishable under Ss. 498(c) , 504 , 506(2) and 114 of IPC and Ss. 3 and 7 of the Dowry Prohibition Act .