SANTOSH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. With consent of the parties, heard finally at the admission stage.

(2.) The original accused Nos. 1 to 6 have filed this petition under Article 226 of the Constitution of India and under Section 482 of the Code of Criminal Procedure for quashing of the FIR No. 21 of 2019, registered in Charthana Police Station, Tq. Jintur, Dist; Parbhani and the Charge-sheet filed pursuant to the aforesaid F.I.R.

(3.) It is the case of the prosecution that the respondent No. 2 married petitioner No. 1 on 17.4.2017. The petitioner No. 2 is the father, the petitioner No. 3 is the mother, the petitioner No. 4 is the brother, the petitioner No. 5 is the sister of the petitioner No. 1. The petitioner No. 6 is the husband of the petitioner No. 5.