(1.) Learned advocate Mr.Samir Afzal does not press the present application so far as the applicant no.1 is concerned, who is the husband of the complainant. The matter is confined to the rest of the applicants.
(2.) Rule. Learned APP waives service of rule for the respondent-State.
(3.) The present application has been filed seeking quashing of the F.I.R. registered at Shaher Kotada Police Station, District Ahmedabad, being C.R.No.I-220 of 2014 for the offence punishable under Sections 498-A, 323, 294-B, 506(1) and 114 of the Indian Penal Code, 1860 (for short "the IPC") and under Sections 3 and 7 of the Dowry Prohibition Act, 1961 (for short "the Act").