NANDINI MOHIT SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Application, the applicants herein have prayed for the following reliefs:

(2.) The applicants are the original accused nos. 4 and 5 in the impugned F.I.R.

(3.) Ms. Sejal K. Mandavia, learned counsel appearing for the applicants submitted that the applicants herein are residing of Mumbai. The applicant no.1 is the elder sister of accused no.1 - husband of the complainant. Ms. Mandavia, learned counsel submitted that the applicants came to Vadodara for attending the marriage function just 2 days before the marriage and returned back to Mumbai on the very next day and did not spend even a single day with the complainant. Even after marriage, the complainant herself has informed that she went to Andaman Nicobar islands for their honeymoon with the husband i.e. accused no.1. The applicants had never stayed with the complainant and hence the allegations put forth by the complainant that she was tortured are completely false with an intention to harass the applicants by bringing them in the F.I.R.