ANJUBEN KARSANBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Ms. Moxa Thakkar waives service of rule on behalf of respondent no.1- State. Learned Advocate Shri Bhunesh Rupera waives service of rule on behalf of respondent no.2- original complainant.

(2.) By way of the present application, invoking jurisdiction of this Court under Section 482 of the Code of Criminal Procedure,1973 ( for short 'Cr.P.C.'), the applicants pray for quashing of Criminal Complaint being C.R. No. I- 34 of 2016 registered with Sarkhej Police Station on 01.06.2016 against the applicants for the offence punishable under Sections 498A, 323, 294B, 504(1) and 114 of the Indian Penal Code and offence punishable under Sections 3 and 7 of the Dowry Prohibition Act. It would be pertinent to mention here that complainant in the impugned complaint-respondent no.2 herein is wife of one Mr. Chirag Karsanbhai Jadav and whereas accused in the complaint- applicants herein are all in-laws of the complainant. Applicant no.1 being the mother-in-law, applicant no.2 being father-in-law, applicant no.3 being brother-in-law, applicant no.4 being sister-in-law who is stated to be married and applicant no.5 being aunt of the husband of the complainant.

(3.) Brief facts leading to the filing of the present complaint, can be summarized as herein-below.