(1.) THIS application was heard for admission as well as on the question of interim relief. However, as the matter was argued at length, by the consent of the learned advocates for the parties, the matter is taken up for final disposal.
(2.) RULE . Mr.L.B.Dabhi, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.1 State of Gujarat and Mr.H.R.Prajapati, learned advocate waives service of notice of rule on behalf of respondent No.2 original complainant.
(3.) THE facts of the case stated briefly are that the respondent No.2 herein had lodged a complaint against the petitioners herein for the offences punishable under Sections 498A, 323, 504, 114 of the Indian Penal Code (IPC) and Sections 3 and 7 of the Dowry Prohibition Act, which came to be registered as a First Information Report vide Bapunagar Police Station I C.R. No.8/2006 on 4th January, 2006.