BISMILLAHBIBI ABDULHAMID MIR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicants.

(2.) The applicants, who are in-laws and relatives of respondent no.2 of respondent no.2, have preferred this application for quashing of the complaint being Criminal Misc. Application No.42 of 2021 filed under the provisions of the Domestic Violence Act.

(3.) Prior to present questioned application, respondent-wife has lodged an FIR under Sec. 498(A) of the IPC. The applicants have challenged the criminal proceedings by way of Criminal Misc. Application No.22880 of 2022, wherein vide order dtd. 15/12/2022, this Court has passed the following order: