MUKTHESWARI KRISHNAMURTHY SOMPALLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted. To be carried out, forthwith.

(2.) Rule. Learned APP, Mr. Dabhi, waives service of rule for Respondent No.1-State and learned Advocate, Ms. Acharya, waives for Respondent No.2-original complainant.

(3.) This is an application filed under Sec. 482 of the Code of Criminal Procedure, 1973, seeking to quash and set aside the impugned FIR, being No. 11196030220121 of 2022, registered with Sayajiganj Police Station, District: Vadodara, under Ss. 498A and 114 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act.