BHAVINKUMAR SHAILESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) Rule. Ms. Raval, learned APP waives service of notice of Rule on behalf of respondent no. 1 and Mr. Poojara, learned advocate waives service of notice of Rule on behalf of respondent no. 2. With the consent of learned advocates for the parties, Rule is fixed forthwith.

(3.) The petitioner has taken out this application invoking provision of Section 482 of Criminal Procedure Code for quashing the FIR being C.R. No: I-96/2012 registered with Gorwa Police Station, Vadodara for the offences punishable under sections 498(A), 506(2), 504 and 114 of IPC and Sections 3 & 7 of Prohibition of Dowry Act and prayed for quashment of FIR and further proceedings arising out of the same.