KAMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from a petition filed by the appellants, under Sec. 482 of the Code of Criminal Procedure, 1973 ( for short the CrPC), seeking quashing of the First Information Report (for short FIR) (C.R. No. I-163 of 2019 at Chandkheda Police Station, District Ahmedabad City) and the criminal proceeding arising therefrom, pending as Criminal Case No. 116 of 2020 on the file of the Chief Judicial Magistrate, First Class, Gandhinagar, in respect of offences punishable under Sections 498-A and 114 of the Indian Penal Code, 1860 (for short "the IPC"?). By the impugned order dated 01.02.2024 the High Court of Gujarat dismissed the petition.

(3.) The appellants 1, 2 and 3 are husband, father-in-law and mother-in-law, respectively, of the second respondent. The second respondent was married to the first appellant on 05.09.2005. On 15.05.2019, the first appellant filed for divorce. The summons of the divorce proceedings were served upon the second respondent on 17/7/2019. On 20/7/2019, the second respondent lodged the impugned FIR. After investigation, a charge-sheet was laid against the appellants giving rise to the impugned criminal proceedings.