MINAXIBEN RAJESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Poonam M. Maheta, learned advocate appearing on behalf of the petitioners and Ms. Maithili Mehta, learned Additional Public Prosecutor appearing on behalf of the respondent-State.

(2.) Rule returnable forthwith. Ms. Maithili Mehta, learned Additional Public Prosecutor waives service of notice of rule for and on behalf of the respondent -State.

(3.) The petitioner Nos.1 and 2 who are the mother-in-law and father-in-law, respectively, of the complainantNehalben wife of Dipenkumar Rajeshbhai Patel, are the parents of the husband of the complainant-Respondent No.2. Two separate complaints, one under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as, "the DV Act") and the other under the Indian Penal Code, 1860 (for short, "the IPC") have been filed by the complainant against the complainant's husband as well as his parents namely the petitioners herein. Special Criminal Application No. 6648 of 2023 pertains to the complaint under the provisions of the DV Act, whereas, Special Criminal Application No.6879 of 2023 is directed against the IPC provisions. Both the aforesaid complaints essentially arise out of a transaction which has allegedly taken place on 15/12/2022. Consequently, both these petitions have been heard finally for a common decision. The decision rendered in the lead matter will govern the outcome of the other connected matter as well.