AVINASH RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Vrunda C. Shah, the learned APP waives service of notice of Rule for and on behalf of the respondent No.1- State.

(2.) 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. I- 56 of 2018 registered with Santrampur Police Station, Dist.: Mahisagar for the offences punishable under Ss. 498(A) , 323 , 504 , 506(2) and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicants herein.

(3.) Heard Mr. Darshan Dave, the learned advocate for HL Patel Advocates appearing for the applicants, Ms. Vrunda C. Shah, the learned APP appearing for the respondent No.1- State and Mr. Nasir Saiyed, the learned advocate appearing for the respondent No.2.