VASANTLAL NARBHERAM GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Hardik A. Dave for the applicants states that during the pendency of the present application, the applicant no. 1 has expired on 3/5/2021. He placed on record the death certificate issued by Municipal Corporation of Greater Mumbai a Ward. The same is ordered to be taken on record.

(2.) Rule. Learned APP Ms. M. D. Mehta waives service of notice of rule for and on behalf of the respondent No.1 and learned advocate Mr. Matafer R. Pande waives service of notice of rule for and on behalf of the respondent No.2.

(3.) By way of the present application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the 'Code'), the applicants have prayed for quashing and setting aside the FIR being C.R.No. I- 11210048201044 of 2020 registered with Umra Police Station, District:- Surat for the offence punishable under Ss. 498 A, 323, 506 (2) and 114 of the Indian Penal Code and sec. 3 and 5 of the Dowry Prohibition Act and prayed for quashing and setting aside all the prior and subsequent proceedings pursuant to the aforesaid FIR.