AMITKUMARSINGH AMODKUMARSINGH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed by the applicants under Sec. 482 of the Code of Criminal Procedure, 1973, for quashment of the impugned FIR being C.R. No.11191030200014 of 2020 registered with the Mahila Police Station (West), Ahmedabad City for the offences punishable under Ss. 498A and 114 of the Indian Penal Code as well as charge-sheet and the Criminal Case No.39194 of 2020 pending before the learned Metropolitan Magistrate, Ahmedabad.

(2.) The brief facts of the prosecution case are that after about two months from the marriage, the applicants were harassing the complainant - wife for small things; and that they pressurised the complainant for conceiving the child,; and that they demanded dowry and thereby mentally tortured the complainant. Hence, the impugned complaint.

(3.) Heard learned advocates.