VINAY LALCHAND SHARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) At the outset, the learned Counsel appearing for the Applicants prays for leave to amend the Application so as to correct the C.R. No. in prayer clause. Leave granted. Amendment be carried out forthwith.

(2.) Rule. Rule made returnable forthwith with the consent of the learned Counsel appearing for the parties and heard finally.

(3.) This Application takes exception to filing of First Information Report No.131 for 2018 for the offences punishable under sections 498-A, 406, 323, 504, 506 read with section 34 of the Indian Penal Code registered with Navghar Police Station, Thane and the consequent Criminal Case No.1012 of 2019 pending before the learned J.M.F.C., Thane.