SANJAY ALIAS VINODKUMAR BEDIAWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Kodekar waives service of rule for respondent No.1. Learned advocate Mrs. Nisha Parikh waives service of rule for respondent No.2.

(2.) The petitioners are the original accused. They seek quashing of criminal complaint Annexure-A. Complaint has been lodged by wife of petitioner No.1. She has made allegations of dowry demand and harassment by husband and other family members.

(3.) If one peruses the complaint closely, it is clear that complainant has alleged dowry demand by all the accused, as also harassment and cruelty allegedly committed by the accused. Significantly, however, as per the complainant, marriage had taken place on 7.10.2004 but on 30.11.2005, the couple had applied for divorce. Even before that on 31.5.2005, as per the complainant, she had met her husband who had offered to return her belongings. It can thus be seen that all allegations regarding dowry demand and harassment pertained to period prior to 31.5.2005 insofar as accused other than petitioner no.1 is concerned.