KAILASHBEN MAHENDRABHAI PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This criminal appeal is against the dismissal of a petition under Sec. 482 of the CrPC to quash the FIR and the subsequent chargesheet against the appellants herein. By order dtd. 1/5/2018, this Court issued notice in the Special Leave Petition and stayed the criminal proceedings. The short and necessary facts for disposal of this criminal appeal are as follows.

(3.) Respondent no. 2 is the complainant. She was married to one Niraj Mahendrabhai Patel in 2002, and he is not a party in these proceedings. On 1/3/2013, the complainant filed a complaint, pursuant to which an FIR was registered on 25/3/2013 at P.S. Jalna, Maharashtra under Ss. 498A, 323, 504, 506 read with Sec. 34 IPC against the appellants, who are her step motherin-law (appellant no. 1), step brother-in-law (appellant no. 2), father-in-law (appellant no. 3), and the Munim (appellant no. 4). The chargesheet in this case was filed on 30/7/2013.