USHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By filing this application under Sec. 482 of the Code of Criminal Procedure, 1973 the applicants-original accused have invoked inherent powers of this Court praying for quashing of FIR bearing CR No.I-23 of 2014 registered with Satlasana Police Station, District-Mahesana, on 9/6/2014 for the offence punishable under Ss. 380 and 114 of IPC.

(2.) The facts giving rise to this application may be summarized as under:-

(3.) Mr.Chaudhary, learned advocate for the applicants has submitted that the applicants were studying together in the same class in Saraswati Gram Vidhyapith at Samoda-Ganwada, Taluka-Sidhpur and they have also studied the Master of Social Welfare together. He submitted that due to this, they got acquainted with each other and their relationship has developed, which ultimately converted in to love affair and both of them got married. Their marriage was solemnized on 5/5/2013 and it is registered on 8 th May 2013. Mr.Chaudhary further submitted that it is an admitted fact that parents of applicant no.1 were against this marriage and, due to this, they were having grudge against the applicants. It is also submitted that relation of the applicants with the parents of applicant no.1 were not cordial. He further submitted that since applicant no.1 had a serious apprehension that her father would try to break the relationship by hook or crook, on 26/5/2014, she has given written letter to Police Inspector, Visnagar Taluka Police Station, stating that they have married against the will of her parents. It is also stated that she left her parental home on 23/4/2014 without informing anybody in the family and without taking any cash or ornaments. It is also stated that present applicant has serious apprehension that a false and fabricated complaint may be filed against her and her in laws.