KAMLESH RAMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case, Rule, returnable forthwith. Learned Additional Public Prosecutor Mr.L.B. Dabhi waives service of notice of Rule on behalf of the respondent-State whereas learned advocate Mr.Pratik Barot waives service of notice of Rule on behalf of the respondent No.2-the original complainant.

(2.) The present application is filed under Section 482 of the Code of Criminal Procedure, 1973 praying for quashment of First Information Report bearing Crime Register No.I-61 of 2013 registered with Rapar Police Station. The First Information Report in respect of alleged offences under Sections 498-A, 406, 504, 507, 114 of the Indian Penal Code read with Sections 3 and 7 of the Dowry Prohibition Act.

(3.) The allegations in the F.I.R., stating in nutshell, relates to the alleged harassment and torture and threats by the applicants-accused. The complainant-wife alleged that applicants took away her marriage gifts and often used to harass by demanding money. On a particular day, a phone call came and threat was exerted, as per the allegation, to kill. It was alleged that even Stridhan was taken away by the in-laws and the offences under Dowry Prohibition Act were committed.