PRANJAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application under Section 482 of the Code of Criminal Procedure for quashing of the First Information Report in Crime No. 98/2020 under Sections 304-B, 498-A read with Section 34 of the Indian Penal Code, registered with Sonpeth Police Station, Tq. Ahmedpur, Dist. Parbhani.

(3.) Facts giving rise to this application are that the deceased Poonam was the daughter of the informant Datta Sahebrao Poul. She was married to one Waman Madhavrao Yadav on 07.05.2018. Applicants No. 1 and 2 are the sisters of the said Waman.