RAHUL PRAKASH KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This application under section 482 of the Code of Criminal Procedure, 1973 ( 'the Code ') is preferred to quash and set aside the F.I.R. No. 74 of 2019, registered with Pant Nagar Police Station for the offences punishable under sections 498A, 406, 323, 504 and 506 read with 34 of the Indian Penal Code, 1860 ( 'the Penal Code ') at the instance of respondent No.2-Mrs. Rajeshwari Rahul Kale, the frst informant, on the basis of settlement arrived at between the parties.

(3.) The marriage of applicant No.1 and respondent no.2 was solemnized on 27th April 2015. Applicant Nos. 2 and 3 are the parents of applicant No.1. In the wake of the marital discord, the applicant and respondent No.2 have been residing separately since 17th May 2018. Respondent No.2 lodged a report against the applicants with the allegations of subjecting her to cruelty in order to coerce her to meet an unlawful demand of property and relieving her of 'Stridhan ', leading to registration of C.R. No. 74 of 2019.