SANDIP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(2.) The applicants are represented before this Court by learned counsel Mr. Dheeraj I. Jain, non-applicant no.1/State is represented by Mr. N.S. Rao, learned Additional Public Prosecutor and non-applicant no.2/Complainant is represented by her counsel Mr. Mir Nagman Ali.

(3.) The applicants have approached to this Court seeking quashment of the first information report bearing F.I.R. No.1255/2017 registered with Police Station, Wadgaon Road, Yavatmal for the offence punishable under Section 498-A read with Section 34 of the Indian Penal Code. The offence is registered in view of the report lodged by non-applicant no.2.