SUNIL GULAB PANPATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By invoking inherent power of this Court, the applicant-original accused Mr. Sunil Gulab Panpatil has preferred this quashing petition under Sec. 482 of Cr.P.C in relation to the FIR being C.R. No. 11210048220760 of 2022 registered with Umra Police Station, Surat for the offence punishable under Ss. 306, 498(A) read with Sec. 114 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) This Court has heard learned Counsel Mr. Shakeel Qureshi, appearing for the applicant Ms. C.M. Shah, learned State Prosecutor.

(3.) Despite of service of notice upon the second respondent, who lodged the FIR, has chosen not to appear and throughout the proceedings he remained absent.