HITESHBHAI MANILAL KADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned advocates appearing for the respective parties waives service of notice of rule on behalf of the respective respondents.

(2.) Heard Mr. Shubham K. Prajapati, learned advocate appearing for the applicants, Ms. Vrunda C. Shah, learned Additional Public Prosecutor appearing for the respondent No.1 - State and Mr. Jaimin A. Gandhi, learned advocate appearing for the respondent No.2 - original complainant.

(3.) 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.11191023201227 of 2020 dtd. 14/7/2020 registered with Vadaj Police Station, Dist.: Ahmedabad for the offences punishable under Ss. 498(A), 323 , 114 and 294(B) of the Indian Penal Code and Sec. 3 and 7 of Dowry Prohibition Act and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicants herein.