DAULATBEN Vs. YASMINBEN

JUDGEMENT

(1.) BY this application, under Section 482 of the Code of Criminal Procedure, 1973, the petitioners -original accused seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report registered at the Jalalpore Police Station, District Navsari, as C.R. No. I -31 of 2007 for the offence punishable under Section 498A of the Indian Penal Code, 1860, and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) THIS seems to be a case of matrimonial dispute. The husband of the First Informant died on 5th May, 2006, as he was suffering from Cancer. The applicants herein are all family members of the husband, which includes the mother -in -law, brothers and sisters of the late husband.

(3.) AS usual, general and sweeping statements have been made in the First Information Report alleging harassment.