JYANTILAL VADILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (Rs. the Code' for short) praying to quash the FIR registered as C.R.No.I- 110 of 2016 with GIDC Vatva Police Station, Ahmedabad city for the offences punishable under Ss. 498(A), 323 and 114 of the Indian Penal Code and Sec. 4 of the Dowry Prohibition Act.

(2.) The brief facts leading to filing of this application are such that the son of the applicants married the respondent no.2 on 28/2/2000 and thereafter, after some time, the applicants started demanding dowry and started to harass the complainant more and more. It is stated that due to illicit relation of her husband with one lady, the things went more worse and we started living separately from the in-laws i.e. the present applicants. It is stated that as the respondent no.2- complainant started opposing her husband about the illicit relation, he started beating the complainant. Thus, the impugned complaint was filed against her husband, in-laws i.e. the present applicants and the lady with whom, the husband of the complainant had alleged illicit relations. It is this FIR which is sought to be quashed in this application.

(3.) At the outset, it is to be mentioned that the applicant no.1-accused no.2, who is father-in-law of the complainant has expired and the application is abated qua applicant no.1. So, now, the application is required to be considered for applicant no.2 who is accused no.3 and mother-in-law of the respondent no.2-complainant.