ISMAIL ABDULRAHIM SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. N.K. Majmudar appearing on behalf of the applicant and learned advocate Mr. Jarjeeskhan A. Pathan appearing on behalf of the respondent No.2-complainant.

(2.) By way of the present application, the applicant herein has prayed for quashing of FIR being C.R. No.11210031200006 of 2020 registered with Surat Mahila Police Station, Surat City, for the offences punishable under Sec. 498A , 323 , 504 , 114 and 506(2) of the Indian Penal Code and under Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) Notice came to be issued vide order dtd. 26/2/2020.