JAMALUDDIN IQBALBHAI CYCLEWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicants under Sec. 482 of the Code of Criminal Procedure, 1973, for quashing the impugned FIR being C.R. No.11210031200106 of 2020 registered before the Mahila Police Station, Surat City for the offences punishable under Ss. 498A, 323, 504, 114 and 506(2) of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) The brief facts of the prosecution case are that from the third day after the marriage, the complainant is harassed by her in-laws - applicants No.3 to 5 by mentally and physically and have demanded dowry of Rs.5.00 lakhs and thereby committed an offence. Hence, the present complaint.

(3.) Heard learned advocates. Rule. Learned APP and learned advocate Mr.Minhaj Shaikh waive service of notice of rule on behalf of the respective respondents.