DEV PRAVINBHAI GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of notice of rule on behalf of the respondent-State.

(2.) By way of this petition filed under Sec. 482 of the Code of Criminal Procedure, the petitioner - accused no.4 who is brother-in-law of the complainant has prayed to quash and set aside the impugned complaint being FIR No.11196001200008 of 2020 registered with Mahila Police Station, Vadodara City, Vadodara for offences punishable under Ss. 498(A) , 323 , 504 , 506(2) and 114 of the Indian Penal Code and Ss. 3 and 7 of the Dowry Prohibition Act as well as all the consequential proceedings initiated in pursuance thereof.

(3.) Mr. Punam Gadhvi, learned advocate for the petitioner stated that the complaint is filed on 24/01/2020 and the complainant, sister-in law was working in police department as a Wireless Operator in Vadodara City and after service of five years she was transferred in the month of March, 2019 to the office of the Commissioner of Police at Ahmedabad. At the time of marriage, the complainant was at Vadodara. On weekends and holidays, she used to come to matrimonial house. The complainant has never permanently resided with the family members in matrimonial house and hardly, therefore, she stayed for two to three months.