SHAHAJAN KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioners have fled this petition under Article 226 of the Constitution of India and under Section 482 of the Code of Criminal Procedure, for quashing of the F.I.R. bearing No. 285 of 2016 registered in New Mondha Police Station, Parbhani, Dist; Parbhani 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 petition are that the respondent No. 2 married Shahajan Khan s/o Ahmedkhan Pathan on 24.7.2015. The petitioner No. 1 is the husband of the respondent No. 2. The petitioner No. 2 is the brother of the petitioner No. 1 and the petitioner No. 3 is the sister of the petitioner No. 1.