RATNESH RAVINDRA KANSAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms.Moxa Thakkar waives service of notice of rule for and on behalf of the respondent No.1 and learned advocate Mr. Prithu Parimal waives service of notice of rule for and on behalf of the respondent no.2.

(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. 11191030210050 of 2021 registered with West Mahila Police Station, District Ahmedabad City for the offence punishable under Ss. 406, 498 A, 323 and 114 of the Indian Penal Code and sec. 4 of the Dowry Prohibition Act.

(3.) Heard learned advocate Mr. Abhisst K. Thaker for the applicants learned APP Ms. Moxa Thakkar for respondent No.1 and learned advocate Mr. Prithu Parimal for respondent No.2.