ASHISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "CrPC" for short), the applicants have prayed for quashing and setting aside the FIR being C.R. No. I-25/2019 registered with Ahmedabad East Mahila Police Station for the offences under Ss. 498A, 323, 294(kh), 506(2) and 114 of the Indian Penal Code (hereinafter referred to as "IPC" for short") and under Ss. 3 and 7 of the Dowry Prohibition Act.

(2.) Heard learned advocate, Mr. Kishore Prajapati for the applicants, learned APP Mr. Trupesh Karathiya for the respondent no.1 - State of Gujarat and learned advocate, Ms. Khushbhu Vyas for the respondent no.2.

(3.) The gist of the FIR is that, The respondent no.2 herein married with the applicant no.1 and started residing with the applicants, however after few months of the marriage, the accused have started giving mental and physical torture and, thereafter, deserted her from her matrimonial house and also demanded dowry from her and thereby the accused have committed alleged offences.