CHIRAG GIRISHBHAI MEHTA Vs. VILSUBEN CHIRAGBHAI MEHTA

JUDGEMENT

(1.) Although the respondent No.1-original first informant has been served with the notice issued by this Court, yet she has chosen not to remain present either in person or through an advocate and oppose this application.

(2.) Rule returnable forthwith. Ms. Pathak, the learned APP, waives service of notice of rule for and on behalf of the respondent No.

(3.) By this application under Sec. 482 of the Criminal Procedure Code, 1973, the applicants seek to invoke the inherent powers of this Court praying for quashing of the first information report being II-C.R. No.7 of 2015 registered with the Mahila Police Station, Bhavnagar for the offence punishable under sections 498A, 504, 506(2), 323 read with section 114 of the Indian Penal Code and sections 3 and 7 of the Dowry Prohibition Act.