AMITABEN BHAILALBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served no one appears for respondent No.2, original complainant.

(2.) Petitioner is one of the accused in complaint Annexure A dated 28.7.09 filed before Chaklasi Police Station being C.R.No.70/09. She wants the complaint quashed qua her on the ground that there are no allegations to sustain any of the offences under section 498A of the Indian Penal Code.

(3.) The complaint has been lodged by one Manguben against her husband and other family members as well as the present petitioner for commission of offence under section 498A, 323, 504, and 114 of the Indian Penal Code. Admittedly, the petitioner is not a relative of the husband of the complainant. As per the complaint, husband of the complainant has illicit relation with the petitioner and therefore also he physically and mentally tortured the complainant. In the complaint, there is not a single statement to show that the present petitioner has committed any act of violence, harassment or torture to the complainant.