NAVAL ASHOK AGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner claims to be caught in the crossfire of matrimonial acrimony between his brother and sister-in-law. By this petition the petitioner seeks quashing of a First Information Report ("FIR") registered at the behest of respondent No.2 (original complainant), his sister-in-law, on the ground that the allegations made in the FIR do not make out ingredients of the offences alleged, at least insofar as the petitioner is concerned.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned counsel for the parties.

(3.) Shorn of unnecessary details, the sequence of events leading to filing of the present petition are that the petitioner's brother got married to respondent No.2 on 19.01.2014. On 14.04.2016, a son was born to them. The petitioner states in the petition that he got married in the year 2013 and that he lives with his wife, separate from his brother and respondent No.2. He used to meet respondent No.2 occasionally at family get-togethers and functions and that he has met parents of respondent No.2 on few occasions during such family functions.