PARMANAND DAYALDAS KHATRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writapplication under Article 226 of the Constitution of India, the applicantsoriginal accused Nos.2 to 7 and 11 to 13 have prayed for quashing of the First Information Report being C.R. No.I10 of 2013 registered with the Vadodara (Rural) Mahila Police Station, Vadodara, for the offence punishable under Sections 498(A) 323, 504 read with Section 114 of the Indian Penal Code.

(2.) THIS is one more case on hand, wherein the wife has roped in as many as 13 family members of the husband.

(3.) IT appears from the materials on record that the first informant got married with one Parmanand Khatri in the year 2008. The marriage was solemnized at Vaododara. It appears that the applicants before me are all residents of Jaipur, Madhya Pradesh and Rajasthan. The applicant Nos.1 and 2 are the fatherinlaw and motherinlaw. The applicant Nos.3 to 10 are distant relatives of the husband.