VISHALKUMAR SHYAMJIBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant - original accused has prayed for the following reliefs : -

(2.) This litigation is nothing but an outcome of a serious matrimonial dispute between the parties. The applicant hereingot married to one Pratikshaben on 10th December 2009. as the matrimonial disputes cropped up between the husband and the wife, the wife lodged an FIR being CR-I No.186 of 2014 with the Sola Police Station, Ahmedabad, against the husband and his family members for the offences punishable under Sections 294B, 323, 498A read with Section 114 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act.

(3.) At the end of the investigation, charge-sheet was filed and the filing of the charge-sheet culminated in the Criminal Case No.6853 of 2014 pending as on date in the Court of the learned Additional Chief Metropolitan Magistrate, Ahmedabad (Rural) at Mirzapur.