MAHENDRA SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith.

(3.) By this application under Sec. 482 of the Code of Criminal Procedure, the applicants are challenging registration of the First Information Report No.138/2016 dtd. 25/8/2016 registered with the non-applicant No.1 - Police Station and Charge-Sheet bearing No.60/2017 dtd. 22/6/2017 filed before the Additional Chief Judicial Magistrate, Nagpur for the offences punishable under Ss. 498-A, 377, 406 read with 34 of the Indian Penal Code and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.