KALPESHSINGH @ LALU ... Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, this application is not pressed so far as the applicant No.1, namely, Kalpeshsingh @ Lalu Ramsevaksingh Bhadauriya (husband) is concerned. The same is disposed of accordingly.

(2.) I am now left to consider the case of the applicant Nos. 2 to 6.

(3.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report being C.R.No. I-65 of 2015 registered with the Ramol Police Station, District: Ahmedabad for the offences punishable under Sections 498A , 323 , 377 , 506(1) read with section 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.