RAMESHCHANDRA GOVINDDAS BUNKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the facts of these writ applicants are interconnected and inter-related, both the matters are taken up together for deliberation.

(2.) The captioned Criminal Misc.Application No.20564 of 2017 has been filed by the applicants under Section 482 of the Code of Criminal Procedure, 1973 ("Code" for short) seeking quashing and setting aside the Criminal Misc.Application No.341 of 2016 pending in the Court of Metropolitan Magistrate, Court No.10 at Ahmedabad filed under the provisions of the Protection of Women against Domestic Violence Act, 2005 ("D.V.Act" for short).

(3.) The Criminal Misc. Application No.15859 of 2017 has been filed by the applicants under Section 482 of the Code seeking quashing and setting the impugned FIR being C.R.NO.I-5 of 2017 registered with Ramol Police Station,Dist:Ahmedabad for the offences punishable under Sections 498A, 323 and 114 of the Indian Penal Code, 1860 ("IPC" for short) and under Section 3 and 7 of the Dowry Prohibition Act, 1961.