CHIRAGBHAI SHRIKANTBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner No.1 of Criminal Misc. Application No.9609 of 2006 was the husband of respondent No.2 and other petitioners are the relatives of the husband. For the purpose of this order, the parties shall be referred to as 'husband' and 'wife' respectively.

(2.) Petitioners are the original accused in complaint Annexure A dated 18.8.2006 bearing C.R.No.122/06 filed before Vidyanagar Police Station by respondent No.2, original complainant. She has made allegations against the family of the husband having retained large amount of stridhan received by her at the time of marriage.

(3.) Criminal Misc. Application No.999 of 2007 has been filed by the father of the husband who is an accused in criminal complaint dated 9.7.06 bearing C.R.No.3057/06 filed before the Vidyanagar Police Station by the father of the wife. He seeks quashing of the said complaint on various grounds.