LILAJI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application, under section 482 of the Code of Criminal Procedure, 1973, the applicants - original accused seek to invoke the inherent powers of this Court praying for quashing of the First Information Report being C.R. No. I-53 of 2011 registered with the Amirgadh Police Station, District: Banaskantha, for the offences punishable under Sections 498A, 323, 504, 506(2) read with Section 114 of the Indian Penal Code.

(2.) It appears from the materials on record that the applicant no. 1 is the father-in-law, the applicant no. 2 is the mother-in-law, the applicant no. 3 is the elder brother-in-law, the applicant no. 4 is the wife of the applicant no. 3 and the applicant no. 5 is the younger brother-in-law of the respondent no. 2 - original first informant.

(3.) The respondent no. 2 got married with one Rameshbhai Lilaji Prajapati before seven years from the date of registration of the FIR. In the wedlock two daughters were born named Prerna and Tanisha.