PARAS NAGINBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Mrugen K. Purohit, learned advocate for the applicants, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for respondent No.1 State and Mr.Karan Vakil, learned advocate for respondent No.2original complainant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 the Code the applicants have prayed for quashing and setting aside the F.I.R. being C.R. No.I280 of 2012 registered at Vejalpur Police Station, Dist. Ahmedabad for the offences under Sections 498A, 323, 294B, 114 of the Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act, 1961 as well as the other consequential proceedings arising out of the aforesaid F.I.R.

(3.) THIS Court Coram: K.M.Thaker, J passed the following order on 27.12.2012: