PARVBHAI RAJESHBHAI GANATRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, it deserves to be noted that while admitting the matter as per order dtd. 18/01/2023, petition qua petitioner no.1 who is husband came to be dismissed as not pressed.

(2.) By this application, the petitioners no.2 to 4 who are in-laws seeks to pray for quashment of the Criminal Case No. 16844 of 2021 registered before learned Magistrate, Rajkot arising out of the chargesheet submitted pursuing to offence registered vide C. R. No. 11208001210049 with Mahila Police Station, Rajkot City for the offence punishable under Ss. 498-A, 323, 504 and 114 of the IPC.

(3.) The facts as emerging from the FIR are that petitioner no.1 and respondent no.1 got married as per the customs prevailing in their caste prior to six years of the lodging of the FIR. It is alleged that for the initial period they were in good terms and respondent no.1 also used to come and stay with her matrimonial home. It is further alleged that taunting were made at the hands of the petitioners and she does not know anything about cooking and computer work and thereby gave her physical and mental torture. Thus, the respondent no.1 left the matrimonial home and and ultimately the FIR came to be lodged.