MANILAL VALJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition seeking quashment of the FIR being I-C.R. No. 99/2018, registered with Amraiwadi Police Station under Sections 498(A), 506(2), 323, 294(B) and 114 of the Indian Penal Code, 1860, and Sections 3, 4 of the Dowry Prohibition Act, which has now culminated into the filing of the charge-sheet and has been numbered as Criminal Case No. 88048 of 2018, pending before the Court of the learned Metropolitan Magistrate Court NO.7, Ahmedabad.

(2.) The petitioners are father-in-law, mother- in-law and sister-in-law of the original complainant, i.e. the daughter-in-law, who are before this Court with a prayer to exercise inherent powers under Section 482 of the Code of Criminal Procedure, 1973, on the ground that the complaint filed by the daughter-in-law-original complainant is bogus.

(3.) It is the case of the prosecution that for the incident that had taken place on 30.05.2018, the complaint came to be lodged on 02.06.2018 and the mother of respondent No.2 was hospitalized for some days. She has alleged of cruelty and also the demand of dowry by the in-laws and the specific roles have been assigned to all of them by the original complainant in the complaint filed by her. There are allegations of not only taunting but also of beating her and her mother.