SHABANABEE BURHANODDIN QUADRI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application invoking inherent powers of this Court under Section 482 of the Code of Criminal Procedure, for quashing of the First Information Report, No. 267 of 2019, registered in Police Station, Bazarpeth, Bhusawal, District Jalgaon, for the ofences punishable under Sections 498-A , 323 , 504 506 read with Section 34 of the Indian Penal Code.

(3.) Facts giving rise to this application are that the respondent No. 2 married with one Arif Kureshi s/o Ajij Kureshi on 15.1.2018. The applicant No. 1 is the mother-in-law of respondent No. 2, the applicant No. 2 is the daughter of the applicant No. 3, the applicant No. 3 is the brother of the applicant No. 1. The applicant No. 4 is the brother of the applicant No. 1 and the applicant No. 5 is the wife of the applicant No. 4.