PAYALBEN HEMANTKUMAR GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application under Sec. 482 of the Criminal Procedure Code is filed for quash of the FIR No.11191030200033 of 2020 registered for the offences punishable under Sec. 498-A, 406, 323, 294(b), 506 (2) and 114 of Indian Penal Code and under Sec. 4 of the Dowry Prohibition Act with Mahila Police Station, West, Ahmedabad, against the petitioners.

(2.) Heard learned counsel for the petitioners, Ms.Jyoti Bhatt, learned APP for the respondent-State and Mr.Hriday Buch, learned counsel for the second respondent-defacto complainant.

(3.) The facts of the prosecution case may briefly be stated as follows:-