CHANDRAKANT BABULAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. It is revealed from the documents that that applicant No.1 is father-in-law of the complainant, applicant No.2 is mother-in-law of the complainant, applicant No.3 is sister-in-law and applicant No.4 is brother-in-law of the complainant.

(2.) The present application is filed by the applicants by challenging the impugned F.I.R. C.R. No.I 134 of 2018 registered with the Adajan Police Station, Surat for the offences punishable under Ss. 498A, 323, 504 , 506(2) and 114 of the Indian Penal Code and Ss. 3 , 5 and 7 of the Dowry Prohibition Act.

(3.) Heard learned senior advocate Mr. R. R. Marshall assisted by Mr. Daifraz Havewalla, learned advocate for the applicants, Mr. Manan A. Shah, learned advocate for the respondent No.2 - complainant, and Mr. Dhawan Jayswal, learned Additional Public Prosecutor (APP) for the respondent No.1 - State.