RUSHIK RAJENDRA SHAH Vs. RUCHIKA RUSHIK SHAH

JUDGEMENT

(1.) Leave to amend to correct the typographical errors. Amendment shall be carried out by the learned counsel for the applicants forthwith.

(2.) Heard Mr. Shyamrishi Pathak, learned counsel for the Applicants, Mr. Anand Shalgaokar, learned APP for the State and Ms Rimpal Trivedi, learned counsel for the Respondent No.1.

(3.) This is an application for quashing of the F.I.R. registered vide the C.R.No.40 of 2017 with Malabar Hill police station and the consequent charge-sheet filed before the J.M.F.C., 40th Court, Girgaon vide the C.C.No.437/PW/2017, for the offences punishable under Sec. 498A, 325, 323, 307, 504 r/w. 34 of the I.P.C. and U/s.3 and 4 of the Dowry Prohibition Act.