GOVINDBHAI DEVJIBHAI POPAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) for quashing the FIR bearing C.R.No.I-190 of 2018 registered with the Women Cell Police Station, Rajkot against the present applicants for the offences punishable under Ss. 498A and 114 of Indian Penal Code and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) The facts leading to filing of this application are such that a complaint is filed by the respondent no.2 against her husband-accused no.1, the in-laws- applicants of Criminal Miscellaneous Application No.19070 of 2018 and elder brother of the accused no.2-applicant of Criminal Miscellaneous Application No.17922 of 2018 stating that they harassed her mentally and physically and demanded dowry.

(3.) Heard learned advocate Mr.Dave for the applicants, learned APP Mr.Jayswal for respondent no.1 and learned advocate Mr.Jasani for respondent no.2.