ASHISHKUMAR ASHOKBHAI GHEEWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Nandini Joshi for the applicants, learned APP Ms. M.D. Mehta for the respondent No.1-State and learned Advocate Mr. N.K. Majmudar for the respondent No.2- original complainant.

(2.) Rule returnable forthwith. Learned APP Ms. Mehta waives service of Rule on behalf of the respondent No.1-State and learned Advocate Mr. Majmudar waives service of Rule on behalf of the respondent No.2-original complainant.

(3.) By way of the present application the applicants pray for quashing of the F.I.R. being C.R. No.I- 03 of 2018 registered with Mahila Police Station, Bharuch on 30/1/2018 for the offences punishable under Ss. 498(A) , 323 , 504 and 114 of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act.