MANISHA RAJNIKANT SANGHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Code' for short) with the following prayers:

(2.) The facts of the case of the present applicant, as stated in the application, are such that the impugned FIR is filed by the complainant-respondent no.2 against the applicant and other accused alleging that she is married to accused no.1; the accused nos.2 to 4 are father-in-law, mother-in-law and brother-in-law of the respondent no.2 and the present applicant is the sister-in-law of the respondent no.2- complainant; it is alleged that as the respondent no.2 belongs to other community, all the accused persons were instigating her husband and also pressurizing her husband for a divorce and all the accused took over her entire stridhan and due to their constant harassment, sometimes her husband used to beat her up; that one day, her husband -accused no.1 went to Surendranagar without informing her and she came to know that her husband wanted a divorce from her and after that her husband never came back to her; and therefore, since then, the respondent no.2 is staying with her parents in Rajkot city. Thus, the impugned complaint is filed, which is prayed to be quashed by way of this application.

(3.) Heard learned advocate Mr.Shahi for the applicant, learned APP Mr.Jayswal for the respondent no.1 and learned advocate Ms.Bhatt for respondent no.2.