PAAVANBHAI JAGDISHBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicant has prayed for quashing and setting aside the impugned FIR being C.R.No.11209049200003 of 2020 registered with Talod Police Station, Sabarkantha for the offences punishable under Ss. 498A , 323 , 504 , 114 and 506(2) of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act.

(2.) Heard Mr.Isan Rajdev, learned advocate for the applicant, Ms.Maithili Mehta, learned Additional Prosecutor for respondent No.1 and Mr.Amit Chaudhary, learned advocate for respondent No.2.

(3.) By the consent of learned advocates for the parties, the matter is taken up for final hearing. Hence, issue rule. Ms.Maithili Mehta, learned Additional Prosecutor waives service of rule for respondent No.1 and learned advocate Mr.Amit Chaudhary waives service of rule for respondent No.2.