ASHISH JAYKANTBHAI JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This quashing petition under Sec. 482 of the Cr.P.C., filed by the original accused, who are facing the charges under Ss. 498A, 323, 523, 506(2) and 114 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act, 1961, whereby, they are seeking quashment of the FIR being CR No. 1121600222031 of 2022 registered with Mahila Police Station, Gandhinagar.

(2.) This Court has heard learned counsel Mr. P.J. Kanabar, Mr. Rahil Jain and Ms. C.M. Shah, learned Additional Public Prosecutor for the respective parties.

(3.) Mr. Kanabar, learned counsel, upon instructions, does not press this petition qua husband - applicant no. 1 Ashish Jani. This petition qua husband Ashish Jani stands dismissed as not pressed.