NISARG JITENDRABHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vivek V. Bhamare for the applicants and learned APP Ms. M. D. Mehta on behalf of the respondent-State, learned Advocate Ms. Dipsikha P. Mishra on behalf of the respondent no. 2 who would submit that she has instructions to appear on behalf of the complainant and whereas she would be filing her Vakalatnama during course of the day.

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

(3.) By way of this application, the applicants pray for quashing of the FIR being C. R. No. I-57 of 2019 registered with the Mahila Police Station, Vadodara City on 12/10/2019 for offences punishable under Ss. - 498A, 406, 323, 504, 506(2) and 114 of the Indian Penal Code and under Ss. - 3 and 7 of the Dowry Prohibition Act .