BHIKHANKHAN RUSTAMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Application has been filed by the Applicants (Original Accused Nos. 5 & 6) under Sec. 482 of the Code of Criminal Procedure 1973 for quashing of First Information Report being II-C.R. No. 31 of 2010 registered with Visnagar Police Station, District Mehsana.

(2.) The facts and circumstances leading to the filing the present Application are such that the present Respondent No.2 - Smt. Yasminabai had lodged the FIR in question against the present Applicants and other accused persons alleging offences punishable under Ss. 498(A) , 323 , 504 , 506(2) , 114 of the Indian Penal Code and Sec. 135 of the B.P. Act.

(3.) It is the case of the Applicants that the Applicants herein happened to be the Uncle and Aunt (Masa & Masi) of the husband of Respondent No.2. As per the allegations, the Accused Persons were harassing the present Respondent No.2 for demand of dowry. The Applicants being the distant relatives of Respondent No.2 and since were residing separately, filed the present Application for quashing of the FIR.