CHARUBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Devnani, the learned APP, waives service of notice of rule for and on behalf of the respondent No.1 and Mr. R.B. Thakor, the learned counsel, waives service of notice of rule for and on behalf of the respondent No.2.

(2.) By this application under section 482 of the Cr.P.C., 1973, the applicants seek to invoke the inherent powers of this court praying for quashing of the first information report being C.R. No.I-119 of 2012 registered with the Gandhidham 'A' Division Police Station, Gandhidham for the offence punishable under sections 306, 498-A read with 114 of the Indian Penal Code.

(3.) It appears from the materials on record that the respondent No.2 herein lodged a first information report with regard to the suicide committed by his sister. The deceased, i.e., the sister of the first informant was married with the original accused No.1, namely, Anand Dhansukhlal Joshi. The two applicants before me are the sister-in-law and the brotherin-law (Nandoi) of the deceased. Indisputably, both the applicants have settled at Muskat, Sultanat of Oman. It appears that, at the end of the investigation, charge-sheet came to be filed against the husband and the mother-in-law.