HINABEN MAHENDRABHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Nigam Shukla, learned advocate states that he has instructions to appear for and on behalf of respondent no.2 and he will file his Vakalatnama in the Registry. Registry is directed to accept the same. Learned advocate for respondent no.2 has placed on record the affidavit, same is taken on record.

(2.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicant has prayed for quashing and setting aside F.I.R. bearing II. C.R.No. 3082 of 2007 registered with Vejalpur Police Station, Dist.- Ahmedabad for the offences punishable under Ss. 498A, 323, 506(2) & 114 of IPC and under Ss. 3 and 7 of Dowry Prohibition Act and to quash all other consequential proceedings arising out of the aforesaid FIR qua the applicants.

(3.) Heard learned advocate for the applicant and learned advocate for the respondent no.2 - complainant.