VIJAY JAYANTILAL CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Counsel for the applicants, Mr. P.J. Yagnik, learned APP, Ms. Chetanaben Shah for the opponent No. 1 and learned Counsel, Mr. Chirag M.Pawar for the opponent No. 2.

(2.) AGAINST the present applicants, original accused Nos. 3 and 4, who are brother -in -law and sister -in -law respectively of the deceased and other persons, complaint has been lodged by the complainant -brother of the deceased with Vinchhiya Police Station for the offences punishable under Secs.498 -A and 306 of IPC registered as C.R. No. I -0029 of 2007. During the course of investigation, all were arrested and at the end of investigation, charge -sheet has been submitted against five accused. Upon their arrest, they preferred applications and they were released on bail by the High Court.

(3.) THIS petition has been filed by the brother -in -law and sister -in -law of the deceased under Section 482 of the Code of Criminal Procedure praying for quashing of the complaint in question qua them.