DIPAKBHAI RATILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application, the applicants seek to invoke the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, for quashing of an FIR lodged by the respondent No. 2, being C.R No. I -254 of 2008 dated 16th December, 2008, with Fatehganj Police Station, Baroda, for offence under Sections 498 -A, 323, 506(2) read with Section 114 of the Indian Penal Code, and Sections 3 and 7 of the Dowry Prohibition Act. The FIR lodged by the respondent No. 2 culminated in filing of a charge -sheet in the Court of the learned Judicial Magistrate First Class at Padra.

(2.) The applicant No. 1 in the cause title is the husband of the respondent No. 2. The applicant No. 2 is the sister -in -law of the respondent No. 2 (the wife of the elder brother of the applicant No. 1). The applicant No. 3 is the niece of the applicant No. 1. The applicant No. 4 is the brother of the applicant No. 1( the brother -in -law of the respondent No. 2). The applicant No. 5 is the sister -in -law of the respondent No. 2 (the wife of the applicant No. 4), and the applicant No. 6 is the sister of the applicant No. 1 (the sister -in -law of the respondent No. 2).

(3.) It appears that this matter was heard in the first instance on 13th May, 2009. On the said date, the application so far as the applicant No. 1 (the husband of the respondent No. 2) is concerned, was not pressed.