(1.) Rule. Rule made returnable forthwith. By consent, heard both the sides for fnal disposal.
(2.) The frst proceeding is fled for relief of quashing of F.I.R. No. 257/2019 registered with Majalgaon Rural Police Station, District Beed for the ofences punishable under sections 307, 149 etc. of Indian Penal Code . As yet chargesheet is not fled in this matter. The crime is registered on the basis of report given by respondent No. 2 who is a lady.
(3.) In the report dated 22.10.2019, the informant has contended that the incident in question took place on 19.10.2019 after 8.00 p.m. According to her, on that day the present applicants came towards her residential place and picked up quarrel by giving abuses to them. She has contended that when she came out of the house applicant No. 1 assaulted her by using stick and others assaulted her by using fst blows and kicks. It is contended that some male persons were instigating the ladies to fnish the informant. It is her contention that the applicant No. 1 Shevantabai then forcibly administered insecticide to her. In respect of this incident, the report was recorded on 22.10.2019 in Government Hospital, Beed.