SANJAY RAMCHAND GURNANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The respondent no. 2 - original first informant although served with the notice issued by this Court yet has chosen not to remain present before this Court either in person or through an advocate.

(2.) 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.

(3.) By this application under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused nos. 8 and 7 respectively seek to invoke the inherent powers of this Court praying for quashing of the First Information Report being C.R. No. I-271 of 2013 registered before the Sardarnagar Police Station, Ahmedabad, for the offence punishable under Sections 498(A) , 506(1) read with Section 114 of the IPC and Sections 3 and 7 of the Dowry Prohibition Act.