SUNNY PRAKASHCHAND SAWLANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicants - original accused have preferred this application under Sec. 482 of the Cr.P.C, whereby, they are seeking quashment of the Criminal Case No. 3048 of 2022, arises out of impugned FIR No. I- 11821003220015 of 2022, registered with Mahila Police Station, Dahod, under Ss. 498A, 323, 504, read with Sec. 114 of Indian Penal Code read with Sec. 4 of the Dowry Prohibition Act.

(2.) This Court has heard learned counsel Mr. Darshan Varandani, Mr. Manan Paneri and Mr. Bhargav Pandya, learned Additional Public Prosecutor for the respondent State.

(3.) Brief facts giving rise to file present application are that, the second respondent Lavina Savlani lodged an FIR against husband and his relatives in relation to the offence of cruelty and demand of dowry. The marriage with Sunny Savlani was solemnized on 13/8/2018. She went to her matrimonial home at Jodhpur, Rajasthan. The husband and wife blessed with two kids aged about 2 1/2 years and 8 years respectively. The applicants are parents of the husband, and brother in law and sister-in-law, who are permanent resident of Jodhpur. The route cause for the matrimonial dispute, as disclosed in the FIR is the demand of dowry, as the in-laws were not happy with the dowry given at the time of marriage. The second cause for dispute was birth of female child, as there was insistence and expectation for male child and on this issue, she was harassed mentally and physically and the third issue raised in the FIR is with regard to demand of Rs.10.00 lakhs to purchase the house. In these background facts, in the month February, 2022, she was driven out from the matrimonial home and since then, she is living along with her two kids at her matrimonial home.