ANMOL SUNIL JAISINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, present application is taken up for final disposal today.

(2.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants have prayed for quashing and setting aside the FIR being C.R.No. 11196015200973 of 2020 registered with Navapura Police Station, District:- Vadodara City for the offence punishable under Ss. 498 A of the Indian Penal Code and sec. 4 of the Dowry Prohibition Act.

(3.) Heard learned advocate Mr. Narendra Jain for the applicant, learned APP Ms. M. D. Mehta for respondent No.1 and learned advocate Mr. Jucky Lucky Chan for respondent No.2. I have also heard the respondent No.2 - complainant, who is present before this Court.