KAMLESHKUMAR DHANJIBHAI PARMAR 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 quashment of the impugned FIR being C.R. No.11217001200011 of 2020 registered with the Mahila Police Station, Patan for the offences punishable under Ss. 498A, 323, 504, 506(2), 294(b) and 114 of the Indian Penal Code.

(2.) The brief facts of the prosecution case are that after about six months from the birth of a baby girl, the in- laws were harassing the complainant - wife and thereby tortured her mentally and physically; and that on one day, when the husband came home in drunken condition and beaten the complainant; and that the in-laws have played vital role in increasing the quarrel between the husband and wife; and that when they tried to compromise, the in-laws did not make it successful and thereby mentally tortured the complainant. Hence, the impugned complaint.

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