RUSHABH @ HIREN NIRANJANBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is confined to applicant Nos.2, 3 and 4, since the same was not pressed qua applicant No.1, who is the husband of the deceased - sister of the first informant.

(2.) The applicants are the original accused in the F.I.R. registered vide C.R. No.I-100 of 2017 with Mahila Police Station, Rajkot City, District: Rajkot for the offences punishable under Sections 406 and 114 of the Indian Penal Code, 1860 ("the IPC").

(3.) The brief facts of the case are that respondent no.2 - first informant is the sister of one deceased Parulben. Applicant No.1 is the husband, applicant No.2 is the mother-in-law, applicant No.3 is the father-in-law and applicant No.4 is the sister-in-law of the deceased Parulben. The marriage of Parulben with the applicant No.1 was solemnized on 20.05.2014 and after the marriage, Parulben started residing with the applicants in a joint family. It is alleged that the applicants are origin from Africa, so they all went there, including Parulben, where she has been subjected to harassment. It is submitted that due to harassment caused by the applicants, Parulben left her matrimonial home in the month of January, 2016. After that, during her stay at her parental home, Parulben suffered from serious illness and, therefore, she passed away on 17.02.2017. After that on 18.04.2017, the sister of the deceased Parulben - respondent No.2 filed the impugned F.I.R. against the applicants before the Mahila Police Station under Sections 406 and 114 of the IPC regarding stridhan as well as it is alleged that before marriage, applicant No.1 made false promise.