CHANDRAKANT KESARIMAL JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocates appearing for the respective parties.

(2.) RULE . Learned advocates appearing for the respective respondents waive service of Rule on behalf of the respective respondents.

(3.) BY way of this application under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code"), the applicants have prayed for quashing and setting aside FIR bearing C.R. No. I -33 of 2012 registered with Kagdapith Police Station, Ahmedabad, for the commission of offence punishable under Sections 498(A) and 114 of the IPC and Sections 3 and 7 of the Dowry Prohibition Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants. It may be noted that the Investigating Officer also filed a report for addition of charge under Section 494 of the Indian Penal Code and subsequently, Section 494 of IPC was also added.