PRAKASHBEN RISHIKUMAR GOYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Bhavik P. Shah on behalf of the applicants and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Mr. Nilay Thakkar for learned Advocate Mr. K. S. Chandrani on behalf of the respondent no. 2- Original First Informant.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Thakkar for learned Advocate Mr. Chandrani would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this petition, the petitioners pray for quashing of FIR being C. R. No. I-133 of 2019 registered with the Mahila Police Station, Dist. Rajkot City on 14/11/2019 for offences punishable under Ss. - 498A, 323, 504, and 114 of the Indian Penal Code and under Ss. -3 and 4 of the Dowry Prohibition Act .