VIJAYSINGH @ ANKUSH RAKESHKUMAR CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule was issued in this application on 18.03.2015 and the notice of Rule was waived by learned counsel for the respective respondents. Considering the facts and circumstances of the case, it is being heard and decided finally, at this stage, with the consent of the learned counsel for the respective parties.

(2.) This application under Section 482 of the Code of Criminal Procedure, 1973 ("the Code") has been preferred by the applicants for quashing and setting aside the complaint filed against them, being C.R.No.I203/2010, before Ramol Police Station, Ahmedabad, on 04.08.2010, for offences punishable under Sections 306, 498(A) and 114 of the Indian Penal Code, as also the Chargesheet and the criminal case arising out of the said FIR, being Sessions Case No.344 of 2012, pending in the Court of learned City Civil and Sessions Court, Ahmedabad City.

(3.) The complainant in the FIR is respondent No.2, the Police Sub Inspector of Ramol Police Station, Ahmedabad, who, on receiving a message from the Control Room of the deceased having committed suicide, reached the house of the deceased where he saw her lying dead in her bedroom and recorded the statement of applicant No.1, the husband of the deceased, and put the machinery into motion. Applicant No.2 is the motherinlaw of the deceased and applicant No.3 is the sisterinlaw of the deceased.