MAYURBHAI VINAYBHAI KAKU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the issues raised in both the captioned applications are the same and the  prayer  is  also  to  quash  the  selfsame  criminal  proceedings,  those  were  heard analogously  and  are  being  disposed  of  by  this  common  judgment  and  order.

(2.) The Criminal Misc. Application No.17808 of 2015 has been filed by the brother ­in ­law  of  the  respondent  no.2,  whereas  the  connected  matter,  i.e.  the Criminal  Misc.  Application  No.20207  of  2015  has  been  filed  by  the  father ­in ­ law  and  the  mother ­in ­law  respectively  of  the  respondent  no.2.

(3.) 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  proceedings  of  the Criminal  Case  No.3681  of  2015  pending  in  the  Court  of  the  learned  JMFC (Municipal),  Court  No.23,  Rajkot,  arising  from  the  First  Information  Report being  I ­CR  No.39  of  2015  registered  with  the  Mahila  Police  Station,  Rajkot, for  the  offences  punishable  under  Sections  498A,  323,  504  read  with  Section 114 of the Indian Penal Code.