BALDEVSINH @ KANUBHAI HARISINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Moxa Thakkar, the learned APP waives service of notice of rule for and on behalf of the respondent no.1 - State of Gujarat. Mr.G.M.Amin, the learned counsel has entered appearance and waives service of notice of rule for and on behalf of the respondent no.2 - original complainant.

(2.) 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 CR I-No.107 of 2015 registered with the Bhuj City Police Station, District Kachchh, for the offence punishable under Section 498 read with Section 114 of the Indian Penal Code and Sections 3 and 5 of the Dowry Prohibition Act.

(3.) On 31st August 2015, the following order was passed :