JABARCHAND BOHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these applications invoking Section 482 of the Code of Criminal Procedure have been filed against the complaint lodged by Daxabenrespondent No.3 in both these applications. Respondent No.3Daxaben Ravindrabhai Shrimadi is the wife of one Ravindrabhai Shrimadi, whom she married on 15.05.2002.

(2.) Criminal Miscellaneous Application No. 12520 of 2010 has been filed by the brotherinlaw, fatherin law and the motherinlaw of Daxaben, whereas, Criminal Miscellaneous Application No. 12787 of 2010 has been filed by the Sistersinlaw ­ Saarika and Shraddhaben and their husbands Ashwinkumar and Vijaykumar respectively. Daxabenthe complainant, apart from filing a complaint under Section 498 A, Section 323, 506(2) read with Section 114 of the Indian Penal Code and under Sections 3 and 7 of the Dowry Act against the husband has roped in the other family members in such complaint. These applications, therefore, have been filed by the family members except the husband.

(3.) The complainantDaxaben, has filed C.R No.I 42/2010 with the Mahila Police Station at Ahmedabad on 29.07.2010. The complaint is annexed with the memo of the application, when read unfolds the following story: