PRATIK RAJNIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this application under Section 482 of the Code of Criminal Procedure, the applicants have prayed for quashing of First Information Report registered as C.R. No. I -19 of 2011 at Mahila Police Station, Baroda for the alleged offences under Sections 498A, 406, 504, 506(2) and 114 of Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.

(2.) RECORD of the application also indicates that chargesheet came to be filed on 10.11.2011 and as pointed out by learned advocate appearing for the parties that trial has not yet begun.

(3.) WITH the consent of the counsel appearing for the respective parties, the matter is taken up for final hearing. Rule. Mr. L.R. Poojari, learned APP waives service of Rule for the State -respondent No. 1 and Mr. Bhavik Pandya, learned advocate waives service of Rule for respondent No. 2.