RAMILABEN NARUBHAI BHABHOR Vs. LILABEN DINESHBHAI MAVI

JUDGEMENT

(1.) This application is filed for seeking following reliefs:-

(2.) Heard learned advocate Mr. M.R. Bukhari for the applicant, learned advocate Ms. Bhavna Acharya for the respondent No.1 and learned advocate Mr. Soaham Joshi appearing for the respondent No.2 - State.

(3.) This application is essentially filed under the provisions of Sec. 482 of the Criminal Procedure Code, 1973 by praying for quashing and setting aside the F.I.R. being CR No. II-81/2017 registered at Mahila Police Station, Dahod lodged by respondent No.1 for the offences punishable under Ss. 498A, 504, 506 and 114 of the Indian Penal Code, on the ground that Sec. 498A of the Indian Penal Code cannot be applicable to the facts of the present case and more particularly, when the applicant, who is not relative of husband. 3. On perusal of the F.I.R., it reveals that one Lilaben Dineshbhai Maki - respondent No.1 has filed the present F.I.R. being CR No. II-81/2017 before Mahila Police Station, Dahod by alleging that her husband as well as present applicant has some love affair relation and therefore, she was tortured mentally and she was driven out from her matrimonial home by the accused No.1, who is not applicant in this application.