J.B.PARDIWALA,J. - (1.) By this note for speaking to minutes, it has been pointed out by the learned counsel that in paras 4 and 25 of the judgment and order dated 22nd  November 2017, a wrong number of the criminal case has been stated. In paras 4 and 25, there is a reference of the Criminal Case No.1758 of 2015. The correct Criminal Case Number is 238 of 2014. The Registry is directed to effect the necessary correction and issue a fresh writ of the order. Note is disposed of. Rule returnable forthwith. Mr. Dharmesh Devnani, the learned APP waives service of notice of rule for and on behalf of the respondent No.2 ­ State of Gujarat. Mr. Buddhbhatti, the learned counsel has entered appearance on behalf of the respondent No.1 ­ original first informant and waives service of notice of rule.
(2.) By this application under Section 482 of the Code of Criminal Procedure,   1973,   the   applicants   -   original   accused   persons   seek   to invoke the inherent powers of this Court, praying for quashing of the First   Information   Report   being   C.R.   No.I­21   of   2014   lodged   with   the Maninagar Police Station, Ahmedabad for the offence punishable under Sections 498A, 506(2) and 294B read with 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.
(3.) It is brought to my notice that on 25th March 2015, the following order was passed: "Issue notice to the respondents, returnable on 8.6.2015. Mr. Shah, the learned APP waives service of notice for and on behalf of the respondent No.2 ­ State of Gujarat. The respondent No.1 be served directly through the I.O of the concerned Police Station. Having heard Mr.Aditya Bhatt, the learned advocate appearing on behalf of Mr. D.R. Bhatt, the learned advocate for the applicants and having gone through the materials on record, I am of the view that the applicants have been able to make out a strong prima­facie case to have an interim order in terms of para 6(B). I accordingly grant such relief. Direct service permitted." ;