HARSH MANOJKUMAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, the learned APP waives service of notice of Rule for and on behalf of the respondent No.1- State.

(2.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing C.R. No. I- 75 of 2019 registered with Maninagar Police Station, Dist.: Ahmedabad for the offences punishable under Ss. 498(A), 323, 506(2) and 114B of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicants herein.

(3.) Heard Mr. P.P. Majmudar, the learned advocate appearing for the applicants, Ms. Maithili Mehta, the learned APP appearing for the respondent No.1- State and Mr. Mohsinkhan A. Koreja, the learned advocate appearing for the respondent No.2.