- (1.) Leave granted.
(2.) The challenge in this appeal is to the order passed by a learned Single Judge of the High Court of Gujarat partly allowing the petition filed by the respondents under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Code"). The prayer made by respondents 1 to 9 was to quash the complaint filed by the appellant against them under Sections 498A, 494, 506(2) read with Section 114 of the Indian Penal Code (for short, "IPC") and under Sections 3 and 7 of the Dowry Prohibition Act.
(3.) The appellant is the original complainant. Respondents 1 to 9 are original accused 1 to 9 respectively. Respondent 2 is the husband of the appellant, respondents 8 is the second wife of respondent 2 and respondents 1, 3 to 7 and 9 are family members of respondent 2 or respondent 8.;