REGENT COMPUTRONICS PVT. LTD.

Piyushkumar Mangaldas Shah Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

KASLEFSKY VS. KASLEFSKY [REFERRED TO]
ACHIN GUPTA V. STATE OF HARYANA AND ANOTHER [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
G V RAO VS. L H V PRASAD [REFERRED TO]
B S JOSHI VS. STATE OF HARYANA [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
GEETA MEHROTRA VS. STATE OF U.P. [REFERRED TO]
K SUBBA RAO & ORS VS. STATE OF TELANGANA [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) By way of preferring this application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants - original accused Nos. 2 to 6 seek to invoke the inherent powers of this Court, praying for quashing of the FIR being C.R.No.I-31 of 2018 registered at Paschim Mahila Police Station, Ahmedabad City for the offence punishable under Ss. 498A, 406, 420, 323 and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act.

(2.) The case of the prosecution can be summarized in nutshell as under:

(3.) Heard learned advocate Mr. K. V. Shelat for the applicants, learned APP Ms. Monali Bhatt for the respondent - State and learned advocate Ms. Bhavna Acharya for respondent - original complainant.

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PIYUSHKUMAR MANGALDAS SHAH Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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