BHAVNABEN RAMABHAI BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, under Articles 14 , 21 , 226 and 227 of the Constitution of India and under Sec. 482 of Code of Criminal Procedure, petitioners seeks to quash the FIR being CR No. 146 of 2014 registered with Chandkheda Police Station, Ahmdedabad for the offences punishable under Ss. 365 , 114 of Indian Penal Code and Sec. 3 (1) (15) of the Gujarat Schedule Caste and Schedule Tribe, (Prevention of Atrocity), Act 1989.

(2.) Brief facts of the case are as under:

(3.) Heard learned advocates for respective parties. This is a case alleged by the mother-in-law that her daughter-in-law has been forcibly taken away by her parents and other allied of parents and therefore offence under Sec. 365 , 114 of Indian Penal Code & Sec. 3 (1) (15) of the Gujarat Schedule Caste and Schedule Tribe, (Prevention of Atrocity), Act 1989 has been registered.