DHIRUBEN PRAVINBHAI GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this application filed under Sec. 482 of the Code of Criminal Procedure, the applicant, original accused No.2, has prayed to quash and set aside the impugned complaint being FIR No.11196001200008 registered with Mahila Police Station, Vadodara City under Ss. 498A , 323 , 504 , 506(2) and 114 of IPC and Ss. 3 and 7 of the Dowry Prohibition Act and all consequential proceedings initiated in pursuance thereof.

(2.) The applicant herein is the mother-in-law of respondent No.2- original complainant. The respondent no.2 is working in Police Department and according to the averments made in the complaint, she was serving at the Office of Superintendent of Police, Western Railway, Vadodara and from 1/3/2019, she was serving with the Office of the Commissioner of Police at Ahmedabad.

(3.) Learned advocate Mr. Punam Gadhvi for the applicant submitted that during holidays, the respondent No.2 used to come to her matrimonial house and stayed along with the joint family. The tenor of the allegations made in the impugned complaint reveals that there was trust deficit between the respondent-complainant and her husband. He submitted that the allegations made against the applicant are general in nature and that the issues are between the respondent-complainant and her husband and that the applicant has been arraigned as accused merely because she is the mother-in-law of respondent-complainant.