SUMAN LALJIBHAI VARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application has been preferred by the two applicants seeking to be discharged in respect of Criminal Case being C. R. No. I-17 of 2001, cognate with Criminal Case No. 24 of 2001, pending before Juvenile Court, Nadiad for alleged offences punishable under Sections 306, 498-A and 114 of Indian Penal Code read with Sections 3, 5 and 7 of the Dowry Prohibition Act. Admittedly applicant No. 2 was not even named in the original First Information Report lodged on 15. 04. 2001.

(2.) THE facts indicate that one Smt. Rita Varma, who passed away on 14. 04. 2001, was married to the brother of the applicants. Upon death of the said lady, father of the said lady lodged a complaint against the husband, father-in-law and mother-in-law as well as sister-in-law, applicant No. 1 herein. Applicant No. 2 came to be impleaded subsequently but as both the applicants were minors at the relevant point of time the case was registered with Juvenile Court, Nadiad.

(3.) FOR the present it is not necessary to set out further facts and contentions in detail for the simple reason that in the criminal case against the father-in-law, mother-in-law and the husband all the three accused were acquitted. State came in Criminal Appeal No. 2604 of 2008 before this Court and the acquittal has been upheld vide judgment and order rendered on 18. 03. 2009.