JAYESH RAMESHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The revisionists have preferred this revision challenging the order dated 24-4-2000 of the Metropolitan Magistrate, Ahmedabad, whereby he has ordered framing of charges against the four revisionists for the offences punishable under secs.498-A, 323, 504, 506 and 114 of the Indian Penal Code and also under sec.4 of the Dowry Prohibition Act.

(2.) A complaint was filed by Aarti Jayesh Shah, the complainant, who is respondent no.2 in this revision, making allegations of demand of dowry, cruelty - mental, as well as physical, hurling abuses on her and of abetment against the five accused. Respondent no.2, Chandraben Ramesh Shah was mother-in-law of the complainant who died not during the pendency of the complaint but before filing of complaint, which is clear from the description of accused no.2 in the title of the complaint. Accused no.1, Jayesh Ramesh Shah is husband of the complainant. Accused No.3, Lilaben Ramesh Shah is an unmarried sister-in-law of the complainant, Jayshreeben Sunilbhai Shah, respondent no.4 is married sister-in-law of the complainant, whereas, Sunil Himmatlal Shah, accused no.5 is the husband of accused no.4.

(3.) In support of the allegations made in the complaint, the complainant examined on oath herself, her father Jayantilal, Bhupendra, her maternal uncle and Dr.Mahendra.