ARVIND KHIMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Mr. Dhawan Jayswal for respondent no.1 - State of Gujarat and learned advocate, Mr. Keyur Vyas for the respondent no.2 waive service of notice of Rule.

(2.) By way of present application under Sec. 482 of the Code of Criminal Procedure, 1973, the applicants have prayed for quashing and setting aside First Information Report being C.R. No.I- 3/2017 registered with Madhavpur Police Station, Porbandar for the offences under Ss. 306, 498A, 323 and 114 of the Indian Penal Code qua the applicants.

(3.) The gist of the FIR is as under, The sister of the complainant viz., Rupiben married with one Khimabhai Murubhai Parmar (i.e. the original accused no.1) before 35 years and out of said wedlock, they have been blessed with three sons and two daughters, however when the said Rupiben used to come at her parental home, she complained about the ill-treatment at the hands of the original accused no.1 but at that time, after persuading her, she was returned back to her matrimonial house, however on 1/12/2016, the complainant received call from one Jaysukhbhai, wherein he has informed that his sister, Rupiben has committed suicide by setting herself ablaze and the dead body is taken to Government Hospital, Porbandar for performing postmortem and thus, FIR has been lodged against the accused persons alleging inter alia that the accused have meted out mental and physical torture to the deceased and because of which, the deceased has committed suicide.