VINEETKUMAR VINAICHAND NAWALKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In present petition under section 482 of the Code the two petitioners, who are accused Nos. 1 and 2 in the complaint dated 5.3.2012 filed by present respondent No.2 and registered as M. Case No. 9 of 2012 at Gandhinagar Police Station have prayed, inter alia, that:-

(2.) The complainant has alleged offence under Section 409, 420, 467, 468, 47, 477(A), 506(2) and 120(B) of Indian Penal Code.

(3.) So far as the factual background relevant for considering and deciding present petition is concerned, it has emerged from the record and submissions by learned advocates for the petitioners and respondent No.2 that the petitioner No.1 and respondent No.2 (the complainant) got married in November 1986 and after their marriage the respondent No.2 was staying with her husband (i.e. petitioner No.1) and his family at Jaipur i.e. at her matrimonial house.