NIHARIKABEN DILIPBHAI TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in both the applications are identical and arise from the same FIR, they have been heard together and disposed of by this common order.

(2.) The applicant Niharika Dilipbhai Trivedi (Cr.M.A. 7737 of 2022) is the distant relative of the private respondent, whereas, the applicants - Krutiben, Krupali and Darshan Bhavsar (Cr.M.a. No. 9933 of 2022) are sister-in-laws and family member of respondent no. 2. The marriage of the respondent no. 2 with one Rohan Bhatti, was solemnized in the year 2017 and after the marriage, the respondent wife went to matrimonial home at Kutch-Gandhidham. Due to matrimonial dispute, she lodged an FIR against the applicants and other family members of the husband, inter-alia, alleging that, she has been subjected to mental and physical harassment at the instance of husband and his relatives.

(3.) In the aforesaid background facts, the applicants, who are relatives of the husband have preferred the aforesaid applications by invoking inherent powers of Sec. 482 of the Cr.P.C., for quashing of the criminal proceedings initiated by the respondent wife.