ALPABEN MURJIBHAI KASOONDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) praying for quashing and setting aside the FIR being C.R.No.I-130 of 2016 registered with Rajkot Mahila Police Station for the offences punishable under Ss. 406, 498-A, 313 and 114 of the Indian Penal Code.

(2.) The brief facts leading to filing of this application are such that the respondent no.2-original complainant got married with the original accused no.1 and because of the torture meted out by her husband, her mother-in-law and other members of the family for having a baby girl and therefore the impugned complaint is filed, which is sought to be quashed in this application.

(3.) Heard learned advocate Mr.Siddhant Parikh for learned advocate Mr.Hardik Dave for the applicants, learned APP Mr.Joshi for respondent no.1-state and learned advocate Mr.Pratik Jasani for respondent no.2- complainant.