UPENDRAKUMAR RAMANLAL VIRABHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause in both the petitions.

(2.) Rule. Learned APP Ms. M.D. Mehta waives service of notice of rule for and on behalf of the for respondent No.1 and learned advocate Ms. N. S. Jethava waives service of notice of rule for and on behalf of the for respondent No.2.

(3.) Both these petitions are arising out of the same FIR and since, the prayers in both the petitions are to quash and set aside the FIR being C.R. No. 11206044202582 of 2020 registered at A Division Police Station, Mahesana dtd. 12/11/2020 for the offences punishable under Sec. 498 (A), 323, 504 and 114 of the Indian Penal Code as well as sec. 3 and 7 of the Dowry Prohibition Act. Both the matters are taken up together.