ROHIT ALIAS CHIMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Mangukiya with Mr. Tejas Barot, learned advocate for the applicants, whereas, learned APP Ms.Jhaveri for the respondent-State.

(2.) The petitioners herein are original accused in Sessions Case No.144 of 2012 pending before the Additional Sessions Judge at Godhra. An FIR has been lodged against them by mother of the victim before the Santrampur police station on 8.5.2012 contending that respondents are ill-treating, abusing and dealing with the cruelty upon her daughter Sonal, who was married with petitioner no.1. Rest of the petitioners are family members of the petitioner no.1 and thereby relatives and in-laws of the victim. It is further stated in the complaint that petitioner no.1 was used to drunk and drag away the victim Sonal from his house and when he was caught for the mis-deeds and criminal activities, they alleged that it was because of the victim Sonal. It is also stated in the complaint that petitioners were demanding dowry in the form of separate house and Rs.5,00,000/- in cash, for which, victim Sonal has given an application before the Madhavpura police station.

(3.) On 21.9.2012, the Sessions Court has framed the charge against the petitioners at Exh.3 under Section 304(B) and 498(A) read with Section 114 of I.P.C. and under Sections 3 and 4 of Dowry Prohibition Act.