KALURAM DOLAJI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application filed under Sec. 482 of Cr.P.C., the applicants, seek to invoke inherent powers of this Court, praying for quashment of First Information Report being I CR No. 78 of 2014 registered with Kapadwanj Town Police Station, Dist.: Kheda, for the offences punishable under Ss. 498A , 323 , 506(2) and 114 of the Indian Penal Code and Sec. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Facts and circumstances giving rise to file present application are that, the applicant nos. 1 and 2 are father-in-law and mother-in-law of respondent no. 3, whereas, the applicant nos. 3 and 4 are brother- in-law. The applicant nos. 5 and 6 are the sister-in-law and her husband of the respondent no.3 wife. The marriage of the respondent no. 3 with accused Rajesh Kaluram was solemnized on 3/4/2004.

(3.) This Court has heard learned Senior Counsel Mr. S.I. Nanavati for M/s. Nanavati and Nanavati, appearing for and on behalf of the applicants. Despite service of notice, the respondent no. 3 has not been remained present nor filed reply affidavit.