R.M.CHHAYA - (1.) HEARD Mr.Hardik A. Dave, learned advocate for the applicants, Ms.Moxa Thakkar, learned Assistant Public Prosecutor for the respondentState and Ms.Falguni D. Trivedi, learned advocate for respondent No.2 original complainant / first informant.
(2.) THE facts of the case arising out of the present application are as under: It appears from the record that on 09.12.1997 respondent No.2 married Shri Sandipbhai Kanubhai Jotangia original accused No.1 , son of applicant No.1, brother of applicant No.2 and brotherin law of applicant No.3. That husband of respondent No.2 had joined service on 12.12.1997 with Gujarat Electricity Board GEB at Ukai, Dist. Surat where respondent No.2 resided with him. That thereafter husband of respondent No.2 i.e. original accused No.1 was transferred to Dholka and ultimately he was promoted and posted at Mehsana since 2006.
(3.) IT is pertinent to note that applicant No.2 married applicant No.3 in the year 2002, both are practicing doctors as of date. That thereafter applicant No.3 was residing with applicant No.1 and applicant No.2 was staying in a Hostel as resident student for further studies of M.D. That because of some differences between the parties i.e. respondent No.2 and her husband, respondent No.2 separated from her husband in 2008 itself.;