BRIJAL JAYESHBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Dhruv K. Dave for the petitioner, learned APP Mr. Tirthraj Pandya for the respondent -State. Though served, none appeared for the respondent No.2.

(2.) By way of the present petition filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, the Cr.P.C.), the petitioners seek to quash the impugned FIR bearing 11196017211096 registered with Panigate Police Station for offences punishable under Ss. 498-A, 504, 506(2) and 114 of the Indian Penal Code (IPC).

(3.) Seeking quashment of the FIR, learned advocate Mr. Dhruv K. Dave appearing for the petitioner submitted that the petitioner, being merely 19 years of age, is the niece of the complainant and has never resided with her at any point of time. The allegations levelled against her are vague, omnibus, and lack any specific particulars as to her role in the alleged offences. It was contended that the allegations under Sec. 498A of the IPC are not only devoid of material particulars, but also do not satisfy the essential ingredients necessary to constitute the said offence.