ANJU PARESHBHAI HORA 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. Mr. Hardik Dave, learned advocate shall file his Vakalatnama for respondent No. 2 within two working days.

(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 I -C.R. No. 107 of 2013 registered with Ellisbridge Police Station, Ahmedabad, for the commission of offences punishable under Sections 498(A), 294(b), 506(1) and 114 of the Indian Penal Code, 1860 and Sections 3, 4 and 7 of the Dowry Prohibition Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants.