SAIF ALI GULANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . 1. Rule. Rule made returnable forthwith and heard with the consent of learned Counsel appearing for the parties. Status of the parties in Writ Petition No.876 of 2020 and reliefs sought :

(2.) The petitioners No.1 and 2 are the brothers of Shifa Yusuf Bijal who is respondent No.2 in Criminal Application No. 638 of 2019. The petitioner No.3 is the friend of Shifa. The Petition is fled for iuashing FIR No. 248 of 2016 dated 02/08/2016 fled against the petitioners under sections 323, 324, 504, 506(2), 341, 427 r/w 34 of IPC 1860 registered with the Tilak Nagar Police Station, Mumbai. Shifa's husband - Saif Ali is the complainant. Status of parties in Criminal Application No.638 of 2019 & reliefs sought :

(3.) The application is fled for iuashing of criminal proceedings bearing Case No. 142/PW/2018 pending before the Metropolitan Magistrate, 2nd Court at Mazgaon arising out of C.R.No. 67 of 2017 registered with Pydhonie Police Station for the offences punishable under sections 498(A), 406, 323, 504 and 506 of IPC as well as under section 4 of Dowry Prohibition Act lodged by respondent No.2 Shifa against her husband the petitioner.