SHAIKH MUSHRAF PASHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned A.P.P. and the learned advocate for the respondent no.2 waive service. With the consent of both the sides the matter is heard finally at the stage of admission.

(2.) This is an application under Section 482 of the Cr.P.C. for quashing of the F.I.R. and R.C.C. No.237/20 registered on the basis of the said FIR.

(3.) Facts giving rise to this application are that respondent no.2 married applicant no.1 on 19.10.2018. Applicant no.2 is the father, applicant nos.3 and 4 are the married sisters of applicant no.1. Applicant no.5 is the cousin father in law of respondent no.2, applicant no.6 is the sister of applicant no.2 and applicant no.7 is not related by marriage, blood or adoption to applicant no.1.