ABDUR RAZZAK SAIYED Vs. ZAINAB ASFAK SAIYED

JUDGEMENT

(1.) This appeal is filed under Sec. 378 of the Code of Criminal Procedure challenging the judgment and order passed by the learned 3rd Additional Judicial Magistrate First Class, Bharuch dtd. 17/6/2023 in Criminal Case No.1051 of 2018.

(2.) The appellant is the original complainant, who lodged the private complaint against the four accused persons wherein, accused no.4 - Zainab Asfak Saiyad is the daughter of the complainant, accused no.3 - Asfakali Noorali Saiyad is the husband of accused no.4 and accused no.1 - Noorali Gulamnabi Saiyad and accused no.2 - Noorjahan Noorali Saiyad are the father-in-law and mother-in-law of the respondent no.4.

(3.) It is the case of the complainant that the complainant is the resident of Bharuch and doing the business of ready-made garment in the name and style of 'Orange Collection'. The complainant is having one son and three daughters. It is the case of the complainant that the marriage of the accused no.4 solemnized with the accused no.3 on 16/9/2017 and the accused nos.1 and 2 are the father-in-law and mother-in-law of the accused no.4. The accused no.4 was used to handle the cash counter of the shop and the financial aspect was managed by the accused no.3 and accused no.4. As there was loss in the ready-made business, therefore, sale was organized on 1/1/2017 and during that time, one shop situated at Ankleshwar was fired off.