NIRAJBHAI KANAIYALAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Public Prosecutor Mr. Mitesh Amin waives service of notice of Rule for the respondent - State.

(2.) Learned Advocate Mr. R.C. Jani states that he would like to appear on behalf of the original complainant. Permission as prayed for is granted.

(3.) This application is filed under Section 438 of the Code of Criminal Procedure in connection with First Information Report registered as I-C.R. No.114/2017 with Vastrapur Police Station, Ahmedabad for the offences punishable under Sections 306, 294(B) and 114 of the Indian Penal Code and under Sections 3 and 7 of the Prohibition of Dowry Act.