JIGAR JAGDISHBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Section 482 of the Criminal Procedure Code, the petitioners have sought for the reliefs to quash and set aside the First Information Report (FIR) being C.R.No.I 72/2016 registered with Gandhinagar Police Station, Sector 21, District : Gandhinagar dated 14.03.2016 for the offences punishable under Sections 498(A), 504, 506(2), 507 of the Indian Penal Code and Sections 3 and 7 of the Dowry Prohibition Act against the petitioners.

(2.) According to the petitioners, the alleged FIR has been filed by respondent No.2 with a view to implicate the petitioners on false and frivolous case with vague allegations and with ulterior motive.

(3.) Brief facts of the present case are that respondent No.2 has lodged the said FIR before the police on the ground that his daughter named Rachna, respondent No.3 herein got married with the petitioner No.1 on 09.05.2011 which was registered and after the marriage, his daughter started residing in a joint family consisting of mother-in-law and father-in-law only and, thereafter, after ten days, the petitioner No.1 went to Australia as he has to resume his duty where he was serving and, at that time, respondent No.3 was residing with her mother-in-law and father-in-law. It is alleged that initially, for a period of 18 months, her matrimonial life was normal and, thereafter, the family members of her in-laws started harassing her during the period when she was in Australia.