SAU. MANGALA RAMDAS MEDHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and, with the consent of the counsels of the parties, heard finally.

(2.) This petition under Article 226 of the Constitution of India and section 482 of the Code of Criminal Procedure Code, 1973 ( 'the Code ') is preferred to quash and set aside the FIR No. 274 of 2019, registered with Niphad Police Station, Nashik for the offences punishable under sections 323, 498-A, 504 and 506 read with 34 of the Indian Penal Code, 1860 ( 'the Penal Code '), lodged at the instance of respondent No.2-frst informant.

(3.) The background facts leading to this petition can be summarized as under :-