Ishubha Mansinh Rana vs State Of Gujarat
2025 Latest Caselaw 4991 Guj

Gujarat High Court

Ishubha Mansinh Rana vs State Of Gujarat on 20 June, 2025

                                                                                                         NEUTRAL CITATION




                            R/CR.MA/24793/2017                              ORDER DATED: 20/06/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                           FIR/ORDER) NO. 24793 of 2017

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                                                 ISHUBHA MANSINH RANA & ORS.
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR NIRAV C SANGHAVI(5950) for the Applicant(s) No. 1,2,3,4,5,6,7,8
                       MR. TIRTHRAJ PANDYA, APP for the Respondent(s) No. 1
                       RULE SERVED BY DS for the Respondent(s) No. 2
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE J. C. DOSHI

                                                        Date : 20/06/2025

                                                         ORAL ORDER

Seeking quashment of the FIR being I-C.R. No. 57 of 2017 registered with Borsad Rural Police Station, District Anand for the offences punishable under Sections 498A, 323, 504, 506(2), and 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act, learned advocate Mr. Nirav C. Sanghavi for the petitioners submitted that the petitioners are in-laws of the complainant. It was further submitted that the trial against the husband of the complainant has culminated in acquittal pursuant to a compromise between the husband and the wife.

To substantiate his submission, learned advocate Mr. Sanghavi placed on record the judgment rendered in Criminal Case No. 1136 of 2018 by the learned Chief Judicial Magistrate, Borsad.

The learned APP was unable to point out any distinguishing

NEUTRAL CITATION

R/CR.MA/24793/2017 ORDER DATED: 20/06/2025

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feature or circumstance warranting further prosecution.

In view of the above, the present petition deserves consideration and is accordingly ALLOWED.

The impugned FIR being I-C.R. No. 57 of 2017 registered with Borsad Rural Police Station, District Anand, as well as all consequential proceedings arising therefrom, are hereby quashed and set aside.

(J. C. DOSHI,J) MANISH MISHRA