AMRUT VIJAY SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for quashing the prosecution, being Criminal Case No. 34/PW/2021, arising out of First Information Report No. 121 of 2019 registered with R.A.K. Marg police station, Mumbai for the offences punishable under sections 377, 498-A, 324, 323, 504 read with 34 of the Indian Penal Code, 1860 (the Penal Code) at the instance of respondent No. 2- frst informant.

(3.) The marriage of the respondent No. 2 was solemnized with applicant No. 1 on 8th February, 2015. Post marriage, there was marital discord. Eventually, the respondent No. 2 lodged report with R.A.K. Marg police station alleging matrimonial cruelty at the hands of applicant No. 1; her husband, and applicant Nos. 2 and 3; father-in-law and mother-in-law, respectively.