KIRAN HARGOVINDBHAI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocates appearing for the respective parties. Mr. Nagarkar, learned advocate for respondent No. 2 shall file Vakalatnama by 19.9.2014.

(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 CR No. I -319 of 2008 registered with Sola Police Station for the commission of offence punishable under Sections 498 -A, 323, 294(B), 506(1), 114 of the IPC and Sections 3 and 7 of Dowry Prohibition Act as well as all other consequential proceedings arising out of the aforesaid FIR qua the applicants, including the charge -sheet.