MAHESHBHAI KANTIBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) with the following prayers:

(2.) The brief facts leading to filing of this application are such that the applicant no.1 is the father-in-law, applicant no.2 is the mother-in-law, applicant no.3 is the sister-in-law and applicant no.4 is the uncle-in-law of the respondent no.2-complainant; that it is alleged in the FIR that the complainant i.e. Shitalben got married with Harsh Dave on 5/6/2008 and thereafter, after one year of marriage, as the applicants herein started harassing and abusing the complainant, they started residing separately and thereafter also the applicants used to instigate the husband of the complainant on one or other pretext for which the husband used to physically harass the complainant and therefore the impugned FIR is filed which is sought to be quashed by way of filing this application.

(3.) Heard learned advocate for the parties. Though rule is served, the respondent no.2-complainant has chosen not to appear before this Court.