Urvashikumari Hemendrasinh ... vs State Of Gujarat
2021 Latest Caselaw 476 Guj

        R/CR.MA/257/2021                                     ORDER




      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO. 257 of 2021

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            URVASHIKUMARI HEMENDRASINH SONAGARA
                            Versus
                      STATE OF GUJARAT
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Appearance:
MR.DARSHAN A. DAVE(7921) for the Applicant(s) No. 1,2,3,4,5
for the Respondent(s) No. 2
MR MANAN MEHTA, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE B.N. KARIA

                            Date : 13/01/2021

                              ORAL ORDER

By way of present application, the applicants have prayed

to quash and set aside the FIR being CR No. 11209054201560

of 2020 registered with Vadali Police Station, Dist:

Sabarkantha for the offence punishable under Sections 498(A),

323, 504, 506(2) and 114 of the Indian Penal Code and

Section 4 of the Dowry Prohibition Act and prayed to stay the

further proceedings thereof till final disposal of this

application.

Heard learned advocate for the applicants.

It was submitted by learned advocate for the applicants

that the applicants no. 1 and 2 are sister-in-laws (Nanand) and

the applicants No.3 and 4 are the brother-in-laws (Nandoi)

R/CR.MA/257/2021 ORDER

and the applicant no.5 is the brother-in-law (son of maternal

uncle of husband) of the respondent no.2-original

complainant. That the applicants, being relatives of the

respondent no.2, are residing far away from the residence of

the respondent no.2 at different places and that the complaint

against the present applicants is totally without any basis or

foundation. That, even if all the allegations incorporated

against the applicants in the complaint are taken to the true,

even then no offence could be made out against the present

applicants. In support of his arguments, learned advocate for

the applicants have placed reliance on the judgment of Hon'ble

Apex Court in case of Preeti Gupta versus State of Jharkhand

reported in 2010(7) SCC 667. That, the applicants No. 1, 4

and 5 are released on bail.

Rule returnable on 7th April 2021. Learned APP waives

service of notice of rule for and on behalf of the respondent-

State.

Interim relief, as prayed in para 6(B) of the present

application, stands granted qua the till the next date of

hearing.

R/CR.MA/257/2021 ORDER

Registry is directed to send a copy of this order to the

concerned Police Station through Fax or Email forthwith.

(B.N. KARIA, J) K. S. DARJI