SACHIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) 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. 1196 of 2016, registered with Krantichowk Police Station, Dist. Aurangabad for the ofences under Sections 498-A, 506 read with Section 34 of the Indian Penal Code and Section 3 and 4 of the Dowry Prohibition Act, 1961 and the charge- sheet fled consequent to it.

(3.) Facts giving rise to this application are that the respondent No. 2 married applicant No. 1 on 14.02.2013. After the marriage she went to Nashik for co-habitation with the applicant No. 1. She was maintained well for the period of two months after the marriage.