SUGANCHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the applications are taken up for final disposal at admission stage.

(2.) These quashing applications arising out of same First Information Report (In short "FIR") vide C.R. No. 130 of 2017, registered with Amalner Police Station for the offences punishable under Ss. 406, 417, 420 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as "IPC" for short) and under Ss. 3 and 4 of the Dowry Prohibition Act, are being disposed of by common judgment.

(3.) The relevant facts for the adjudication of these applications in narrow compass are as under :