ABHIJEET KISHORBHAI RAO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Mayur Rajguru on behalf of the applicants and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Mr. Hitendra Rajput for learned Advocate Mr. Amit K. Dave on behalf of the respondent no. 2.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta would waive service of rule on behalf of the respondent-State and learned Advocate Mr. Rajput would waive service of rule on behalf of the respondent no. 2.

(3.) By way of this application, the applicants pray for quashing of FIR being C. R. No. I-60 of 2019 registered with the Mahila Police Station, Surat City on 18/6/2019 for the offences punishable under Ss. - 498A, 323, 504 and 114 of the Indian Penal Code and under Ss. - 3 and 4 of the Dowry Prohibition Act .