SAURAVBHAI RAMESHBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside F.I.R. bearing I - C.R. No. 35 of 2017 registered with Mahila Police Station (west), Ahmedabad City for the offences punishable under Ss. 498(A), 323 and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act and to quash all other consequential proceedings arising out of the aforesaid F.I.R. qua the applicants herein.

(2.) Heard Mr. Pankaj S. Chaudhary, the learned advocate appearing for the applicants, Ms. Maithili Mehta, the learned APP appearing for the respondent No.1- State and Mr. Bhunesh C. Rupera, the learned advocate appearing for the respondent No.2- original complainant.

(3.) The Coordinate Bench of this Court issued Notice vide order dtd. 11/9/2017 and granted interim relief in terms of paragraph 6(b).