KACHANBEN AMRUBHAI SHRIMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of Rule on behalf of the respondent-State.

(2.) This application has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for quashing the FIR bearing CR No.I-6/2018 registered with Mehsana City "A" Division Police Station for offences punishable under Sec. 498(A) and 114 of the IPC as well as Ss. 3 and 7 of the Dowry Prohibition Act and to terminate all subsequent proceedings in connection with the FIR.

(3.) The complainant is the daughter-in-law of the applicant and wife of accused no.1- Ritesh Shrimali. Mr. Gadhvi submits that the applicant is having one daughter and two sons and is residing at District Patan with the family, while the son Ritesh accused no.1 is living separately with his family.