RAMPRATAPSINH @ JASMAT RAMESHWARSINGH PAWAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the facts of both the captioned applications are the same and the prayer is also to quash the selfsame complaint lodged by the respondent no.2, those were heard analogously and are being disposed of by this common judgment and order.

(2.) By these two applications under Section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused persons seek to invoke the inherent powers of this Court, praying for quashing of the Criminal Case No.1707 of 2012 pending in the court of the learned Chief Judicial Magistrate, Dahod, for the offence punishable under Sections 498A, 323, 504, 506(2) read with Section 114 of the Indian Penal Code and Section 3 of the Dowry Prohibition Act.

(3.) It appears from the materials on record that the respondent no.2 herein got married with one Pulkitsinh Rampratapsinh alias Jasmat Pawar on 24th June 2010. Pulkitsinh is the original accused no.1 in the complaint. The marriage was solemnized at New Delhi. The applicants before me are the original accused nos.2 to 6. The applicants of the Criminal Misc. Application No.20097 of 2015 are the father-in-law and the mother-in-law respectively of the respondent no.2, whereas the applicants of the connected matter are the sister-in-law, the husband of the sister-in-law and the maternal uncle of the husband.