RAHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The matter is heard finally with the consent of the learned counsel for the parties.

(2.) By the present application under Section 482 of the Code of Criminal Procedure, the applicants are praying for quashing of the First Information Report, registered with Police Station, Hinganghat, District Wardha, vide crime No.232 of 2017, dated 28.02.2017, on a complaint lodged by non-applicant No.2 against the applicants for the offences punishable under Section 498-A , 504 and 506 read with Section 34 of the Indian Penal Code.

(3.) It is the case of the prosecution that on 28.02.2017, the non-applicant no.2 lodged a criminal complaint against the applicants, alleging therein that the applicants illtreated her and demanded dowry of Rs.5,00,000/- for purchasing the car and Rs.33,00,000/- to pay the loan amount of plot. It is also alleged that the applicants used to assault the non-applicant No.2 and used to give threats. Accordingly, the non-applicant No.1 registered the First Information Report in question, which is sought to be quashed and set aside by the present application.