VASANTLAL MANGALDAS MEHTA Vs. DHARINIBEN DILIPBHAI MEHTA

JUDGEMENT

(1.) Heard learned APP Shri KP Raval for Respondent No. 2 State.

(2.) The Petitioners, who have been named as accused in M. Case No. 13 of 2003 filed by Respondent No. 1 wife, filed against her husband and in-laws alleging offence punishable under Section 498-A, 323, 420 read with Section 114 of Indian Penal Code and Section 3 & 4 of The Dowry Prohibition Act, 1961, have approached this Court under Section 482 of Criminal Procedure Code, seeking quashing of the complaint arising there from on the grounds that the Respondent No. 1 the complainant has filed this complaint by abusing the process of law as the complaint on the face of it does not disclose any offence which is alleged to have been committed by the present Petitioners.

(3.) Respondent No. 1 original complainant happened to be wife of accused Dilip Vasantlal Mehta, who has been named as accused No. 1 and daughter-in-law of present Petitioners. Petitioner No. 1 happens to be father-in-law aged about 80 years and mother-in-law aged about 78 years. M. Case No. 13/2003 registered on 30/12/2003 contains allegations, the gist whereof could be set out as under.