BANSI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for applicants and learned APP for State. None appears for Respondent No.2 though served.

(2.) Rule, made returnable forthwith, heard finally.

(3.) By the present application, proceedings, vide Crime No.1-97/2010, registered at Badnapur Police Station, District Jalna, for offences under Sections 498-A, 323, 504,506,494 of Indian Penal Code; and under Sections 3 and 4 of The Dowry Prohibition Act, registered on 25th June, 2010, are sought to be quashed and set aside.