MANSURI MOHAMMED ALI 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 petition under Article 226 of the Constitution of India and Section 482 of the Code of Criminal Procedure, 1973 ("the Code"), is filed seeking quashment of FIR No.911 of 2020, registered with Kurar Police Station, for the offences punishable under Sections 498(A), 406, 504, 506 read with Section 34 of the Indian Penal Code, 1860 ("the Penal Code") at the instance of respondent no.2 - the first informant.

(3.) Respondent no.2 is the wife of petitioner no.3, and the rest of the petitioners are the relatives of petitioner no.3. Respondent no.2 had lodged the report for the offences punishable under Sections 498(A), 406, 504, 506 read with 34 of the Penal Code, alleging that the petitioners subjected her to cruelty in order to coerce her to meet an unlawful demand and also committed criminal breach of trust, intentionally insulted and intimidated her.