ASHOKKUMAR FERUMAL DHANWANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issues raised in both the captioned applications are the same and the prayer is also to quash the selfsame FIR, those were heard analogously and are being disposed of by this common judgment and order.

(2.) RULE returnable forthwith. Mr.D.M.Devnani, the learned APP waives service of notice of rule for and on behalf of the respondent no.1 - State of Gujarat in both the applications. Mr.P.P.Majmudar, the learned counsel waives service of notice of rule for and on behalf of the respondent no.2 in both the applications.

(3.) By these two applications under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused seek to invoke the inherent powers of this Court, praying for quashing of the FIR bearing CR-I No.107 of 2015 registered before the Gorwa Police Station, Vadodara, for the offences punishable under Section 498A read with Section 114 of the Indian Penal Code and Sections 3 & 7 of the Dowry Prohibition Act.