SHAHRUKH AMRULLAH SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application has been filed by the applicants seeking quashment of the FIR being C.R. No.11210031200014 dated 27/02/2020 registered against them before Mahila Police Station, District : Surat City, for the offences punishable under Sections 498A , 323 , 504 , 114 and 506(2) of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.

(2.) None present for the applicants, though repeatedly tried to contact the learned advocate for the applicants through video conference.

(3.) However, considering the averments made in the application, wherein it is contended by the learned advocate for the applicants that the applicants are innocent and the complaint is filed with malafide intention of harassing the applicants. It is also contended that the complaint is filed with an ulterior motive for wreaking vengeance and with a view to spite them out of private and personal grudge. It is contended that the complaint does not disclose commission of any offence and there is no case made out against the present applicants. It is contended that the applicant No.3's middle finger got fractured in the assault carried out by the family members of complainant at the house of the applicants. It is contended that prior to two months of the lodgment of the FIR, the complainant was residing at her parental home. It is contended that the allegations levelled in the complaint are vague and general in nature and there is no material except the bald allegation that the sum of Rs.5 Lacs were demanded by the applicants.