JAGDISHJI HAPURAMJI MORYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED advocates appearing for both sides submit that dispute between the parties arising in the present petition can be narrowed down. Petitioners are the in-laws of respondent No.2-original complainant. She has filed compliant bearing Criminal Case No.3369 of 2008 before the learned Metropolitan Magistrate, Ahmedabad making allegations of harassment and retention of 'stridhan'. On the said complaint, the learned Magistrate has issued process upon which the petitioners have approached this Court seeking quashing the criminal case primarily on the ground of lack of territorial jurisdiction.

(2.) IT is the case of the complainant that upon death of her husband, the present petitioners who are relatives of her husband retained her 'stridhan'. IT is primarily on this basis that the complainant has been lodged. Counsel for the complainant had previously supplied a list of valuable articles which according to the complainant are lying with her in-laws. Learned counsel for the petitioners stated that he has verified the list with father-in-law of the complainant who agreed to return all such articles upon which the complainant did not wish to press the charges. Copy of list of the articles duly signed by both the learned advocates is taken on record.