RAJESH SHANKARBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Sec. 482 of the Code of Criminal Procedure, the petitioners have prayed for quashing and setting aside the impugned FIR being C.R. No. I - 204 of 2019 registered with Vadaj Police Station, Ahmedabad City on 2/11/2019 for the offences punishable under Ss. 498A , 323 , 294(b) and 114 of IPC and Ss. 3 and 7 of the Dowry Prohibition Act and all the consequential proceedings arising out of the said FIR.

(2.) At the outset, learned advocate Mr. Piyush Trivedi for learned advocate Mr. Pratik Barot, upon instructions, states that he would not press the petition for petitioner No.1, who happens to be the husband. Hence, the petition is considered for rest of the petitioners.

(3.) By consent of the parties, the matter was heard finally and hence, issue Rule. Learned APP Ms. Maithili Mehta for respondent No.1 State and learned advocate Ms. Neha Shukla for respondent No.2 waive service of notice of rule on behalf of the respective respondents.