VIRBHADRASINH RANJITSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Sec. 482 of the Code of Criminal Procedure Code, 1973, the applicants - original accused nos.1 to 4 seek to invoke the inherent powers of this Court, praying for quashing of the First Information Report being I-CR No.56 of 2015 registered with the Vijaynagar Police Station, District Sabarkantha, for the offence punishable under Sec. 498A read with Sec. 114 of the Indian Penal Code and under Sections 3 and 7 of the Dowry Prohibition Act.

(2.) It appears from the materials on record that the applicant no.1 is the husband, the applicant no.2 is the father-in-law, the applicant no.3 is the mother-in-law and the applicant no.4 is the sister-in-law of the respondent no.2 - original first informant.

(3.) In the FIR, which is running in about ten lines, it is stated that there was lot of harassment at the end of the applicants herein. She has further alleged that she had to leave the matrimonial home on account of the incessant harassment and demand of dowry.