ASIF ABDUSSATTAR SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicants herein, inlaws of the complainant, pray to quash the complaint lodged at BDivision Police Station, Godhara for the offence under sections 498A and 114 of the Indian Penal Code.

(2.) THIS Court while admitting the matter on 27.04.2012, had passed the following order : " Heard learned advocate for the applicants. In view of order dated 30.9.2010 and the fact about filing of second FIR about 10 years of earlier one which resulted into acquittal of the applicants, at this stage a case is made out to issue Rule. Learned APP, waives service of rule on behalf of respondent No.1 and Mr. U.M. Shastri, learned advocate, for respondent No.2. Adinterim relief granted earlier to continue till final disposal of the application."

(3.) IN substance, the say of the complainant is physical and mental harassment, torture and demand of Rs.2 lacs cash and 10 tolas gold by the applicants' family.