JAYDEVBHAI BABUBHAI RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP waives Rule for the respondent State.

(2.) Considering the facts and circumstances of the case, the matter is taken up for final disposal forthwith.

(3.) By way of this application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), the applicants, who are accused Nos.3 to 5, have prayed to quash and set aside the complaint being FIR No.11217001210019 of 2021 registered with Mahila Police Station, Patan, for the offences under Ss. 498-A, 323, 504, 506(2), 294(b) and 114 of Indian Penal Code, 1860, Ss. 3 and 7 of the Dowry Prohibition Act and all the consequential proceedings arising therefrom.