SURENDRAKUMAR HUKAMCHAND GOEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) with a prayer to quash and set aside the FIR being C.R.No.11210031200097 of 2020 registered with Mahila Police Station, Surat for the offences punishable under Ss. 498A, 323, 504, 114, 506(2) of Indian Penal Code and Ss. 3 and 4 of Dowry Prohibition Act and further proceedings arising out of the same qua the present applicants.

(2.) The facts of the case of the present applicants, as stated in the application are as under:-

(3.) Heard learned advocate Mr.Nauman Qureshi for the applicants and learned APP Mr.Jayswal for the respondent no.1 and learned advocate Mr.Joy for respondent no.2.