PINKESH VIJAYBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application, under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants seek quashment of the impugned FIR being C.R.-I No.98 of 2019 registered with the Mahila Police Station, Surat City for the offences punishable under Ss. 504, 114 and 506(2) of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) The short facts of the prosecution case are that within three/four days of the marriage, the husband and the mother-in-law have tortured the complainant - wife, mentally and physically, due to dowry and therefore, the complaint is lodged within a short span of marriage i.e. two months.

(3.) Heard learned advocates.